KARAMJIT KAUR Vs. PRESIDING OFFICER ELECTION TRIBUNAL

JUDGEMENT

(1.) Cm No.7318-CII of 2014

(2.) It is to be noticed that the Gram Panchayat village Kumbra does not exist anymore as it has now been included in the newly constituted Municipal Corporation of Mohali. Therefore, the present appeal has become more of academic interest than having any practical benefit to either party.

(3.) The election to the Gram Panchayat Kumbran were to be held on 3.7.2013. The appellant filed nomination papers for the Panch from Ward No.3, Cluster No.13, village Kumbra, Tehsil and District SAS Nagar. Respondent No.2 Rajinder Kaur also filed nomination papers. It is stated that respondent No.2 also filed a complaint before the Returning Officer stating that the appellant and her family are in illegal possession of passage of Gram Panchayat bearing Khasra No.450. On this ground, the Returning Officer, after hearing both the parties, rejected the nomination papers of the appellant and declared respondent No.2 elected unopposed. The election petition filed before the Election Tribunal was dismissed vide impugned order dated 2.1.2014.