ANKIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing respondent No.2 to reconsider the representation of the petitioner and to take action against Sarpanch Richhpal @ Rishipal S/o Ilam Singh, Village Dadola, who has been elected in violation of the provisions of the Haryana Panchayati Raj Act, 1994 (in short 'the 1994 Act').

(2.) Briefly, general elections of Gram Panchayat Dadola, District Panipat were held on 2/11/2022, wherein petitioner-Ankit and respondent No. 5-Richhpal @ Rishipal submitted their respective nominations for the post of Sarpanch, however respondent No. 5-Richhpal @ Rishipal was elected as Sarpanch of village Dadola.

(3.) Heard.