CHARANJIT KAUR Vs. GURMEET KAUR

JUDGEMENT

(1.) This appeal is directed against order of learned Deputy Commissioner-cum-Presiding Officer, Election Tribunal Gurdaspur, dated 5.8.2009, whereby election petition filed by the appellants challenging the election of respondent No. 1 has been dismissed being time barred.

(2.) Brief facts of the case are that in the general elections held on 26.5.2008, five members of Gram Panchayat, Mustafabad Saidan, Tehsil and District Gurdaspur were elected. Election for the post of Sarpanch was held on 28.5.2008 in which respondent No. 1 was declared elected. Her election was challenged by the appellants by way of C.W.P. No. 13365 of 208 but the writ petition was dismissed on 21.10.2008 with the following observations:

(3.) The case of the appellants is that in terms of the aforesaid order, election petition was filed on 16.11.2008, but as the trial of the election petition was not making any headway, therefore, the appellants came to this Court by way of C.W.P. No. 4252 of 2009 which was disposed of 5.8.2009 with a direction to the learned Tribunal to decide the election petition within a period of four months.