MUKHTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Article 226/227 of the Constitution of India for setting aside the election of Panches of the gram Panchayat of Village Kothe Theh Wale kotkapura, Tahsil and District Faridkot held on 26-5-2008 on the ground that the nomination papers of the petitioner were illegally rejected by the Presiding Officer because he had not signed the same.

(2.) WRITTEN statement on behalf of respondent no. 3 has been filed in Court, which is taken on record. Copy of the same has been supplied to counsel for the petitioner.

(3.) IN the written statement filed on behalf of the presiding Officer, it has been stated that nomination papers of the petitioner were rejected because the same did not bear the signatures of the petitioner.