(1.) The petitioner before this Court is aggrieved by order dated 28/07/2015 passed by respondent No.11 Sub Divisional Officer, Khilchipur Jeerapur, District Rajgarh by which Election Petition preferred by respondent No.1 has been allowed.
(2.) In spite of service of notice, there is no appearance on behalf of the respondent No.1. A reply has been filed on behalf of the State Government.
(3.) Learned counsel for the petitioner has argued before this Court that elections for the post of Sarpanch, Gram Panchayat No.85, Dariyapur, District Rajgarh (Biaora) took place on 05/02/2015 and result was declared on 09/02/2015. The petitioner was declared as a returned candidate and has received 187 votes. The respondent No.1 has received 186 votes.