(1.) The only grievance raised by the petitioner in the present writ petition under Article 226 of the Constitution of India is that votes of some dead persons were cast thereby materially affecting the elections of Panchayat.
(2.) Section 176 of the Haryana Panchayati Raj Act, 1994 (hereinafter referred to as the 1994 act) reads as under:
(3.) From the perusal of Section 176(4)(iii) of the 1994 Act, it can safely be said that acceptance of improper votes is one of the ground to challenge election.