NIRBHAYA SINGH Vs. SANJAY SINGH

JUDGEMENT

(1.) The instant appeal registers a challenge to the order dated 21.10.2013 passed in S.B.Civil Writ Petition No.11456/2013 instituted by the appellant herein, declining to keep in abeyance the operation of the judgment and order dated 2.9.2013 rendered by the learned Civil Judge (Sr.Div.), Nathdwara, Distt.Rajsamand, in Civil Misc.Case No.1/2010(38). By the decision of the learned court below, the election of the appellant/writ petitioner as Sarpanch of Lal Madari Gram Panchayat had been set aside and the respondent No.1 was declared elected thereto.

(2.) We have heard Mr.Vikas Balia, learned counsel for the appellant and Mr.M.R.Singhvi, Sr.Advocate, assisted by Mr.Lalit Kawadia, appearing on behalf of the respondent No.1.

(3.) For the order proposed to be passed, it is not considered essential to issue formal notice to the other respondents.