LAWS(P&H)-2006-3-186

MALKIAT SINGH Vs. JAGJIT SINGH

Decided On March 03, 2006
MALKIAT SINGH Appellant
V/S
JAGJIT SINGH Respondents

JUDGEMENT

(1.) CIVIL Misc. No.18240-CII of 2005 In view of reasons given in this application, which is accompanied by an affidavit, it is allowed subject to all just exceptions and 47 days delay in filing the appeal stands condoned. FAO No.4158 of 2005 Appellant, having defeated in election for the post of Sarpanch, laid challenge to the election of respondent No.1. In his petition, it was his allegation that as the respondent No.1, was in possession of Gram Panchayat's land, he was not eligible to contest the election and his nomination papers were wrongly accepted. The Tribunal below, by taking note of demarcation report made by 'Kanungo' of the area, came to a conclusion that the appellant has failed to prove his allegation. Nothing has been shown to the contrary, to this Court. At the time of arguments, no FAO No.4158 of 2005(O&M) -2- substantial question of law has been raised, which may necessitate any interference by this Court. Dismissed.