JANTA DEVI Vs. SUNIL

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This petition has been filed under Article 227 of the Constitution of India for setting aside the judgement dated 13.11.2019 (Annexure P-11) passed by the Additional Civil Judge (Senior Division), Ganaur whereby the election for the post of Sarpanch of Gram Panchayat, Saiya Khera, held on 24.01.2016, was declared as null and void and the same was set aside.

(3.) Elections for the post of Sarpanch of Gram Panchayat Saiya Khera were held on 24.01.2016. The petitioner and respondent No.1 were the candidates for the said post. The petitioner won the election and was declared elected as Sarpanch.