ANUP SINGH Vs. DALER SINGH AND ORS.

JUDGEMENT

(1.) Impugned in the present revision is the order dated 26.8.2015, passed by the Election Tribunal -cum -Deputy Commissioner, Patiala, whereby the re -counting of votes has been ordered, which is to take place on 17.9.2015 at 11.00 AM in the Mini Secretariat, Patiala. The brief controversy is that on 3.7.2015 elections for the post of Sarpanch of village Alipur Wazir Sahib, Tehsil and District Patiala were held. Total 478 votes were polled. 9 votes were cancelled. The winning candidate (petitioner herein) secured 235 votes and defeated candidate (respondent No. 1 herein) secured 234 votes. Therefore, the present petitioner was declared winner by a margin of one vote.

(2.) The defeated candidate filed Election Petition before the Deputy Commissioner -cum -Election Tribunal, Patiala. There the issues were framed. Both the candidates led evidence and while hearing arguments on merits, the learned Election Tribunal passed the impugned order, operative part of which is reproduced below: - -

(3.) I have heard learned counsel for the parties and have also carefully examined the record.