ASHOK BARMAN Vs. SADHANA

JUDGEMENT

(1.) THIS revision is directed against the order dated 24-1-1996 passed by Additional Judge to the Court of District Judge at Sihora, District Jabalpur in M. J. C. No. 21/95.

(2.) THE short and interesting question that arises in this civil revision is whether the respondent No. 1 could present the Election Petition Under Section 20 of the M. P. Municipalities Act, 1961 (henceforth the Act) against the applicant before the Additional Judge to the Court of District Judge at Sihora, District Jabalpur instead of filing it before the District Judge, Jabalpur.

(3.) THE respondent No. 1 filed an Election Petition Under Section 20 of the Act challenging the election of the applicant to the office of the President, Municipal Council, Sihora. This Election Petition was presented directly in the Court of Additional Judge to the Court of District Judge, Sihora, District Jabalpur.