SURENDER KUMAR Vs. STATE ELECTION COMMISSION, HARYANA

JUDGEMENT

(1.) The abovesaid writ petitions are being taken up together for hearing at request and with consent of learned counsel for the parties as the question involved in all these writ petitions, is the same i.e., "whether interference under Article 226 of the Constitution of India for setting aside election to the post of Sarpanch (conducted in terms of the Haryana Panchayati Raj Act, 1994 and Haryana Panchayati Raj Election Rules, 1994) on the ground of alleged fake votes, is called for?".

(2.) Brief facts in each of the writ petitions as necessary for adjudication, are as under:- CWP No. 26255 of 2022.

(3.) This writ petition has been filed by the petitioner, who contested for the post of Sarpanch of village Karsindhu, Tehsil Saffidon, District Jind, and lost the same to respondent no.8.