DINDAR Vs. YAMIN AND ANR.

JUDGEMENT

(1.) In pursuance of order dated 26.08.2013 passed by this Court, certified copies of petition filed under the provisions of Haryana Panchayati Raj Act, 1994 and zimni order dated 17.07.2010 have been filed in Court, which are taken on record.

(2.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 07.08.2012 (Annexure P/2) passed by learned Civil Judge (Junior Division) Ferozepur Jhirka, District Mewat (exercising the powers of Election Tribunal under the Act), whereby application filed by the petitioner for rejection/dismissal of the election petition has been dismissed.

(3.) Brief facts of the case are that election for the post of Sarpanch of Gram Panchayat Kultajpur Kalan, Tehsil Ferozepur Zhirka, District Mewat was held on 06.06.2010. The petitioner and respondents contested the said election. The petitioner was elected as Sarpanch of the Gram Panchayat. Respondent No.1-Yamin filed an election petition under the provisions of Haryana Panchayati Raj Act, 1994 (hereinafter referred to as the "Act") in the Court of learned Civil Judge (Junior Division), Ferozepur Jhirka, District Mewat, assailing the election of the petitioner.