BIBI SHAHIN KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Bihar State Election Commission notified the election of Zila Parishad, Panchayat Samiti, Mukhiya, Sarpanch and Ward Member in 2016. The petitioner and respondent no.7 to 15 contested the election of Mukhiya of Gram Panchayat Simri, Block-Simri Bakhtiyarpur Saharsa, which was held on 28/4/2016.

(2.) Being aggrieved by the result of election, the petitioner preferred Election Petition No.21 of 2016 in the court of Munsif-cum-Election Tribunal (for short 'the Tribunal'), Saharsa seeking declaration of the returned candidate as winner for the post of Mukhiya announced on 3/6/2016 as illegal and void, as also for declaring that the respondent no.7 had won the election as a result of corrupt practice of the official respondents and for declaring that process of recounting was wrong and illegal and not binding upon the petitioner.

(3.) After appreciating the evidences led on behalf of the parties in Election Petition No.21 of 2016, the Tribunal vide judgment and order dtd. 21/12/2017 dismissed the election petition on contest.