SUBENTI Vs. STATE OF ODISHA

JUDGEMENT

(1.) The challenge in this writ appeal is to a judgment dtd. 13/3/2020 of the learned Single Judge dismissing the Appellant's writ petition i.e. W.P.(C) No.19334 of 2019 whereby she had assailed an order dtd. 1/10/2019 passed by the learned District Judge allowing Election Petition No.2 of 2017 filed by Respondent No.5 (Ruda Mallick).

(2.) While issuing notice in the present appeal on 1/5/2020 this Court passed the following interim order in I.A. No.324 of 2020:

(3.) The background facts are that Respondent No.5 filed the Election Petition No.2 of 2017 before the learned District Judge under Sec. 45B of the Odisha Panchayat Samiti Act, 1959 (PS Act) on the ground that the Appellant was disqualified to become a Member and Chairperson of the Daringbadi Panchayat Samiti since she had more than two children after the cutoff date in terms of Sec. 45(1) of the PS Act i.e. 21/4/1995.