SAPURI BARIHA Vs. AHALYA BHUE

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India has been filed wherein the order dated 21.7.2017 passed by the learned Civil Judge (Junior Division), Sonepur in Election M.J.C. No.1 of 2017 (Annexure-4) has been sought to be quashed.

(2.) The brief fact of the case for filing this writ petition is that the petitioner is the Sarpanch of Baladi Grama Panchayat and the opposite party, who is the returned candidate filed an election petition with the following prayer:-

(3.) In the election petition, ground has been taken for declaring the election of the post of Sarpanch of Baladi Grama Panchayat as invalid and void, as the petitioner is quite unable to read and write the Odia language, as per the provision provided under Section-11(b) of the Orissa Grama Panchayats Act, 1964 (in short "the OGP Act, 1964").