MOHINDER SINGH Vs. INDER SINGH AND OTHERS

JUDGEMENT

(1.) Impugned in the present revision is the order dated 16.9.2014 (Annexure-P-1), passed by the Deputy Commissioner/Presiding Officer, Election Tribunal, Fazilka, vide which in an election petition pertaining to the election of Sarpanch of village Chak Kheo Wali, Block Arni Wala Shekh Subhan, Tehsil Jalalabad, District Fazilka, the re-counting of votes of Ward No. 8 had been ordered.

(2.) I have heard the learned counsel for the parties and have also carefully gone through the file.

(3.) The learned counsel for the revisionist has impugned the said order on the ground that a fishy type of enquiry is being conducted and without any document and the re-counting of votes have been ordered just for the satisfaction of respondent No. 1 (losing candidate). This cannot be done. In this regard, reliance has been placed on the authority of this Court in Deepak Sharma v. Hardeep Kaur and others, 2014 (3) RCR (Civil), 235 as well as the authority of the Hon'ble Supreme Court of India in Sadhu Singh v. Darshan Singh and another, 2006 (2) Local Acts Reporter, 367.