PARKASH DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition is filed challenging the elections of Sarpanch, Gram Panchayat Village Tappi, Tehsil Dabwali, District Sirsa, on the ground that some forged and bogus votes were cast in favour of the returned candidate.

(2.) On being asked as to why election petition is not being filed under Section 176 (4)(a)(iii) of the Haryana Panchayati Raj Act, learned counsel for the petitioners argued that the question of bogus votes cannot be gone into in the election petition. He further argued that there is no alternative remedy available with the petitioners except to file the writ petition.

(3.) Argument is misconceived. Section 176(4)(a)(iii) of the Haryana Panchayati Raj Act reads as under :-