ISHWAR ROHAL Vs. MOHINDER

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by Sh. Ishwar Rohal (hereinafter referred to as the returned candidate). He has challenged the orders passed by respondent No. 3 and 4 contained in Annexure -D and F, respectively in this writ petition.

(2.) Notice in this case was confined to respondent No. 1 only.

(3.) Admitted case of the parties is that respondent No. 1 (hereinafter referred to as the respondent), filed his nomination paper for contesting the election as a member of Block Development Committee. The returned candidate was also one of the candidates who had filed his nomination paper.