JANNATI Vs. SAROJ

JUDGEMENT

(1.) The matter comes up on an application at the instance of the respondent election petitioner (hereinafter 'the EP') for vacation of the interim order dated 11-1-2017.

(2.) With the consent of counsel for the parties the matter is taken up for final hearing.

(3.) Under challenge is the judgment dated 16-12-2016 passed by Senior Civil Judge, Deeg, District Bharatpur allowing the election petition filed at the instance of the EP and setting aside the election of the petitioner-returned candidate (hereinafter 'the RC') on the post of Sarpanch, Gram Panchayat Kakda, Panchayat Samiti Deeg, District Bharatpur.