KRISHNA GOPAL Vs. KUNJ BIHARI

JUDGEMENT

(1.) IN the election held for the office of Sarpanch of Gram Panchayat Akona. Tehsil Rejnagar, District Chhatarpur on 7.6.94, the petitioner was declared elected under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (for brevity hereinafter referred to as the Act). This election of the petitioner was questioned by means of an election -petition by as many as 7 persons (who are respondents in the present petition) under Section 122 of the Act, which was numbered as 94/B 121/94 -95.

(2.) THE declaration of the result of the election was made on 7.6.94 and the election petition was filed on 7.7.94 within the period provided for filing an election petition under Section 122 of the Act.

(3.) IT may be noticed that the election petition was filed without deposit of security amount at the time of the presentation of the election -petition and the security amount was deposited the next day i.e. 8.7.94.