SANTOSH DEVI Vs. KARTARA

JUDGEMENT

(1.) THE election for the post of Sarpanch, having been held on 9.4.2005, term going to expire on 8.4.2010. Learned counsel for the petitioner has very serious reservations to challenge the said election by way of the present petition against the order dated 18.8.2006 passed by the learned Civil Judge (Sr. Division), Kaithal, who had declared Kartara-respondent No. 1 as Sarpanch of the village Neemwala and while dismissing the application filed by Santosh Devi-petitioner.

(2.) THE factual background of the case is that the election of Gram Panchayat of village Neemwala was conducted on 9.4.2005. There were four contestants i.e. petitioner as well as respondents No.1 to 3. The election result was as under:-

(3.) THE pleadings as set up by the parties gave rise to the following issues :-