ASHUTOSH Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioner challenging the order of SDO dated 30/3/2016 whereby the election petition filed by the petitioner has been dismissed.

(3.) In brief, the petitioner had filed the election petition u/S.122 of the Madhya Pradesh Panchayati Raj Adhiniyam, 1993 challenging the election of the respondent No.2 as sarpanch of the concerned gram panchayat.