CHET RAM Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) These are five revision petitions involving same questions of law and facts, hence, all are being disposed of with the consent of learned Counsel for both the parties, by this common order.

(2.) In the present petition, order impugned is dated 23.2.2010 passed by learned Deputy Commissioner-cum-Election Tribunal, Nawanshahr. Brief facts of the present case are that for the Municipal Committee, Nawanshahr, election was held on 30.6.2008 and the result was declared on the same day; respondent No. 3 herein filed a writ petition being C.W.P. No. 14592 of 2008 before this Court challenging the election and its result dated 30.6.2008; a Division Bench of this Court vide order dated 20.8.2008, disposed of the writ petition with liberty to the petitioner therein to file an election petition before the Election Tribunal with further direction that if election petition is filed, it shall be decided expeditiously; against the order dated 20.8.2008, a review application was moved by the petitioner herein/returned candidate, however, same was also rejected; order dated 20.8.2008 was challenged before the Hon'ble Apex Court in SLP No. 27853-27854 of 2008; the Hon'ble Apex Court vide order dated 1.12.2008 dismissed the Special Leave to Appeal with permission to the petitioner(s) herein to raise all questions of facts and/or law as permissible under the law before the Election Tribunal.

(3.) An election petition was filed by the respondent No. 3 herein before the Election Tribunal on 3.9.2008 with certain defects. However, defects were removed on 24.9.2009. Alongwith the election petition, an application for condonation of delay was also moved by respondent No. 3 which was allowed by the Election Tribunal vide impugned order dated 23.2.2010.