RAMPAL SON OF SHIBAN Vs. SUBE SINGH SON OF RAMCHANDRAR; RETURNING OFFICER, ELECTION GRAM PANCHAYAT KHANPUR AHIR THROUGH DISTRICT ELECTION OFFICER

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the impugned order.

(2.) Brief facts of the case are that respondent no.1 filed an election petition challenging the election of petitioner on the post of Sarpanch on various grounds, praying that recounting of votes may be ordered and election of the petitioner be declared illegal.

(3.) Returning Officer, respondent no.2, in reply stated that there was no irregularity in counting of the votes and the petitioner has been declared elected as he has secured highest number of votes. He further stated that counting of ballot papers started after obtaining satisfaction and consent of the agents of respective candidates.