RANGILA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Whether an election petition is liable to be dismissed on the ground for the contravention of Sec. 164 of the H.P. Panchayati Raj Act, 1994 (for short 'the Act'), is the moot question that is required to be decided in the instant petition.

(2.) The elections to the Gram Panchayat, Thona were held in the year 2001, wherein the petitioner was elected as the President.

(3.) We have heard learned counsel for the parties and gone through the material placed on record carefully.