TEJ PAL Vs. RAKESH

JUDGEMENT

(1.) Petitioner-Tej Pal has approached this Court by way of filing the present petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari to quash the impugned judgment/order dtd. 6/10/2017 (Annexure P-1) passed by the Election Tribunal-cum-Civil Judge (Junior Division), Pataudi, District Gurugram and judgment/order dtd. 24/9/2018 (Annexure P-2) passed by the Additional District Judge, Gurugram, whereby, the Election Petition filed by him has been dismissed and thereafter, the appeal has also been dismissed on the ground of maintainability.

(2.) Briefly, the facts of the case, as made out in the present petition, are the petitioner contested the election of Sarpanch of Gram Panchayat Village Tripari, Block Farrukhnagar, District Gurgram, which was held on 16/1/2016. He challenged the election of respondent No. 1 by raising various grounds by way of filing Civil Suit No. 1/2016, which was dismissed by the learned Election Tribunal-cum-Civil Judge (Junior Division), Pataudi, District Gurugram vide judgment/order dtd. 6/10/2017. Thereafter, the said impugned order dtd. 6/10/2017 was challenged by the petitioner by filing Civil Appeal No. 32 of 2017 before the Additional District Judge, Gurugram but the same was dismissed on 24/9/2018 being not maintainable.

(3.) Aggrieved by both the above said orders, the petitioner has filed the present petition by raising various grounds.