KIRANBIR KAUR Vs. PARAMJIT KAUR AND ORS.

JUDGEMENT

(1.) The application is ordered.

(2.) Exemption is granted as prayed for.

(3.) This revision was filed under Article 227 of the Constitution and arises out of the order dated 13.07.2020 passed by the Election Tribunal, Tarn Taran. Thereby, the Election Tribunal directed recounting of votes be undertaken on 06.08.2020 for Booth No. 49, Village Chhapa, Block Gandiwind, Tehsil and District Tarn Taran, in relation to the election held on 30.12.2018 to the post of Sarpanch of the Gram Panchayat of Village Chhapa.