PRABHA VERMA Vs. ANITA SHARMA

JUDGEMENT

(1.) By way of this writ petition, the petitioner has primarily prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of this petition are that elections were held for the Panchayats and Zila Parishads in the State of Himachal Pradesh in three phases from 17th to 21/1/2021. The petitioner contested the elections of Member of Zila Parishad from Ward No. 24, District Shimla and was declared as elected. Her election has been challenged by respondent No. 1 by way of an election petition.

(3.) The petitioner filed an application under Sec. 164 of the H.P. Panchayati Raj Act (hereinafter to be referred as 'the Act'), wrongly mentioned as Sec. 64 in the application, praying for dismissal of the election petition on the ground that the same was not filed on proper format.