CHAMPA Vs. DROPDI & ANR.

JUDGEMENT

(1.) This Writ Petition has been filled by the petitioner grieved against the Order dated 18.4.2015 passed by the Election Tribunal hereby the application filed by the petitioner seeking dismissal of the election petition has been rejected.

(2.) The Respondent No. 1 filed election petition under provisions of Rajasthan Panchayati Raj Act, 1994 ('the Act') and Rajasthan Panchayati Raj (Election) Rules, 1994 ('the Rules').

(3.) The petitioner filed an application under Rule 82 of the rules intra alia Seating that under the said rule is was required of the election petitioner to verify the petition as per Code of Civil Procedure (C.P.C.) and under C.P.C. the petitioner is required to file affidavit also and as the verification is not according to C.P.C. and affidavit has not been filed the Petition was not maintainable and the same deserves to be dismissed.