DEEPAK MANGLA Vs. NANAKCHAND AND ORS.

JUDGEMENT

(1.) This order shall dispose of two petitions bearing CR Nos. 523 and 646 of 2013 titled as "Deepak Mangla v. Nanakchand and others", as both are inter-connected. However, the facts are extracted from CR No. 523 of 2013. In short, the petitioner was elected as Sarpanch of village Hassanpur, Tehsil Hodal, District Palwal. His election was challenged by the respondents by way of CWP No. 12445 of 2012. The said writ petition was disposed of by this Court with the following order:--

(2.) Thereafter, the respondents filed the election petition along with an application for condonation of delay. The said application has been allowed, vide the impugned order dated 16.08.2012, on the ground that since they were pursuing their remedy by way of writ petition in this Court and after the receipt of the copy of the order dated 09.08.2012 on 14.08.2012, they have filed the election petition immediately, therefore, the delay was condoned. Thereafter, the respondents filed an application under Order 7 Rule 11 read with Section 114 of the Code of Civil Procedure, 1908 for rejection of the election petition but the said application has been dismissed by the Election Tribunal vide the impugned order dated 18.12.2012.

(3.) Aggrieved against both the aforesaid orders dated 16.08.2012 and 18.12.2012, the present revision petitions have been filed.