TABBO BAI Vs. KULWANT SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 13.1.2009 passed by the learned Election Tribunal. Ferozepur vide which application moved by the petitioner for being impleaded as a party has been ordered to be dismissed. Order passed by the learned Tribunal reads as under:-

(2.) Learned counsel for the petitioner contends that learned Tribunal has summarily rejected the application without going into the provisions of Sec. 77 of the Punjab State Election Commission Act, 1994 (for short the Act). Sec. 77 of the Act reads as under:

(3.) Consequently, this revision petition is allowed. Impugned order is set aside and the case is remanded back to the learned Election Tribunal, Ferozepur to decide the application moved by the petitioner by passing a speaking order after hearing both the parties. .