DARSHAN SINGH Vs. HARPREET SINGH

JUDGEMENT

(1.) Prayer in the present application is for condonation of 18 days' delay in re-filing the present appeal. For the reasons recorded in the application, duly supported by an affidavit, the same is allowed. Delay of 18 days in re-fling the present appeal is condoned. MAIN CASE

(2.) The appellant is the defeated candidate for the Office of Sarpanch, Gram Panchayat Duggan, Tehsil and District Sangrur, wherein Harpreet Singh (respondent No.1) was declared as elected in the election held on 03.07.2013. The present appeal has been filed by the appellant-Darshan Singh challenging the order dated 22.12.2014, passed by the Presiding Officer, Election Tribunal, Sangrur (for short 'the Tribunal'), whereby his election petition challenging the election of Harpreet Singh has been dismissed.

(3.) Learned Counsel for the parties heard at length and with their able assistance, perused the original record.