SARASWATI SAHOO Vs. LIPIKA DASH

JUDGEMENT

(1.) The petitioner has filed this writ application to set aside the judgment passed by the learned District Judge, Nayagarh in Election Appeal No. 02 of 2018 by issuing appropriate writ/writs in the nature of certiorari.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to, as they have been arraigned in the trial court.

(3.) The petitioner has filed the petition under section 30 of the Orissa Grama Panchayat Act, 1964 (hereinafter referred to as OGP Act) for declaration that the election of the opposite party no.1 as Sarpanch of Nabaghanpur Grama Panchayat is void with a further prayer to declare her as the elected Sarpanch as she had secured the next highest number of votes in the said election.