KRISHNA BAI Vs. GEETA BAI

JUDGEMENT

(1.) As respondent No.1, the contesting respondent has entered appearance on caveat, the matter is finally heard with their consent.

(2.) Petitioner is aggrieved by order dated 21.03.2017 passed by the Specified Officer, under the M. P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993; whereby, an election petition filed by respondent No.1 under Sec. 122 of Adhiniyam 1993 read with Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification For Membership) Rules, 1995, has been allowed and the election of petitioner as Sarpanch, Gram Panchayat, Bhujpura Kala Tahsil, Bairasiya, District Bhopal has been declared as null and void on the ground of malpractice.

(3.) Election was held on 22.02.2015. Counting was held on 26.02.2015 wherein petitioner was declared winner by two votes.