BABULAL Vs. DATTATRAYA

JUDGEMENT

(1.) QUESTION which is raised in this revision petition is whether it is competent for an Additional District Judge, whose Court is situated at the same place where the Court of the District Judge is situated, to hear and decide an election petition presented to the Court of District Judge after its being transferred to that Court under the orders of the District Judge.

(2.) THE election for the Mandleshwar Municipality was held in this case at Mandleshwar where the Court of District Judge is situated. Mandleshwar naturally is therefore within the Revenue District wherein the Court of District Judge is situated.

(3.) SECTION 22 of the Act then lays down:-