SARABJIT SINGH Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) The appellant was elected as Panch in the Backward Category for Gram Panchayat, Pachhia, Block Ajnala, District Amritsar. His election was challenged by respondent No. 5-Jaswant Singh on the ground that his nomination papers were wrongly rejected.

(2.) Initially, the election petition was being tried by Additional Deputy Commissioner, Amritsar. However, on 30.12.2008, in terms of transfer of jurisdiction to hear election petitions pertaining to the area of Ajnala, the same was transferred to Commissioner, Municipal Corporation, Amritsar, who accepted the election petition vide order dated 2.6.2009 setting aside the election of the appellant. It is against this order that the appellant is before this Court.

(3.) At the time of issuance of notice of motion, the following contentions of learned counsel for the appellant were recorded: