REGENT COMPUTRONICS PVT. LTD.

Pradhuman Verma Appellant

V/S

The State of Madhya Pradesh Respondents

Referred Judgements :-

M.V. ELISABETH AND ORS VS. HARWAN INVESTMENT AND TRADING PVT. LTD. AND ANR. [REFERRED TO]
MOHINDRA SINGH GILL VS. CHIEF ELECTION COMMISSIONER [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
LAKSHMI CHARAN SEN ELECTION COMMISSION A K M HASSAN UZZAMAN VS. A K M HASSAN UZZAMAN:A K M HASSAN UZZAMAN:UNION OF INDIA [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. STATE OF HARYANA [REFERRED TO]
DIGVIJAY MOTE VS. UNION OF INDIA [REFERRED TO]
C SUBRAHMANYAM VS. K RAMANJANEYULLU [REFERRED TO]
ANUGRAH NARAIN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
K VENKATACHALAM VS. A SWAMICKAN [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
MANDA JAGANATH VS. K S RATHNAM [REFERRED TO]
HARNEK SINGH VS. CHARNJIT SINGH [REFERRED TO]
GHANSHYAM TIWARI VS. STATE OF MP [REFERRED TO]
CHANDRA PRAKASH SHARMA VS. THE STATE ELECTION COMMISSION AND ORS. [REFERRED TO]
AKHILESH PANDEY VS. STATE OF M.P. [REFERRED TO]
KALLO ADIWASI VS. STATE ELECTION COMMISSION, BHOPAL AND ORS. [REFERRED TO]
SHRIGOPAL GUPTA VS. STATE OF M.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This intra court appeal filed under Section 2(i) of M.P. Uchcha Nyayalaya ( Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 03.01.2017 passed by learned Single Judge in WP No.1622/2015 by which the petition in question assailing the declaration of the appellant herein ( respondent No. 5 in WP) as President of Janpad Panchayat ( for brevity "JP") has been allowed by setting aside the said election as having been held in violation of Rule 21 of the M.P. Panchayat ( Upsarpanch, President and Vice President Nirvachan Niyam, 1995) ( "Rules 1995" for brevity) and directing for conduction of election afresh to the said office.

(2.) With the consent of parties, learned counsel for the rival parties are heard on the question of admission and for final disposal.

(3.) The bare facts giving rise to the present appeal are enumerated below in chronological manner :-

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PRADHUMAN VERMA Vs. THE STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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