SHIVDHARI LAKHESAR CHAMAR Vs. JADUMAN BISHWANATH KUMHAR

JUDGEMENT

(1.) AS per the order dated 28.4.97 and order dated 1.7.97 and with the consent of the parties, the petition is disposed of finally. Heard the learned counsel for the petitioner and the learned counsel for the respondent No.1.

(2.) THE petitioner before this Court Shivdhari was elected as Sarpanch of Gram Panchayat Chachar, Tahsil Singrauli, District Sidhi. The result of the election was declared on 24.5.94. This election was challenged by means of an election petition under section 122 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (hereinafter referred to as the Act) by respondent No. 1 Jaduman.

(3.) THE above questions involved are purely questions of law and the facts have only perpheral relevance.