KHAZANI PETITIONER Vs. PATASO

JUDGEMENT

(1.) The petitioner Smt. Khazani has filed this revision petition challenging the order of the Civil Judge (Senior Division), Kaithal, dated 9-1-1996, vide which the Court dismissed the application preferred by the respondents before that Court praying for the deletion of the names of petitioners Nos. 2 to 26 of the election petition before that Court. Smt. Pataso who had contested the election was returned as a successful candidate in the election of the Gram Panchayat held on 10-51994. The election of Smt. Pataso was challenged by Smt. Khazani along with other petitioners on various grounds. The said election petition is pending before the Court below.

(2.) It is during pendency of this petition that on 24-12-1994 an application was filed by Smt. Khazani stating that respondents Nos. 2 to 26 before this Court had been impleaded as petitioners before the trial Court while they have no locus standi to file such an election petition because of a complete bar under Section 176 of the Haryana Panchayati Raj Act, 1994, hereinafter referred to as the Act.

(3.) Reply to this application was filed by the non-applicants who contested this application before the Court below. This application was dismissed by the Court vide its order dated 9-1-1996, which has been assailed before this Court in this petition.