LOK NATH SINGH Vs. KEDAR SINGH

JUDGEMENT

(1.) IT is pointed out that service on the respondents is effected. Counter affidavits have been filed by the respondents No. 1,3,6,105 and 11. Counsel for the respondents are not present.

(2.) HEARD the learned counsel for the petitioner.

(3.) UNDER Rule 7 of the Madhya Pradesh Panchayat (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 framed under the M.P. Panchayat Raj. Adhiniyam. 1990, the election petitioner is required to deposit a sum of Rs. 250/ - as security for cost of petition. The Act was notified in the official Gazette (Extra -ordinary) dated 25.1.1992 and came into effect from the same date. By virtue of Section 130 of the Act, rules framed under the Act. No. 13 of the 1990 were made applicable.