MEGHA RAM Vs. DISTRICT ELECTION OFFICER (PANCHAYAT)

JUDGEMENT

(1.) Heard.

(2.) Through this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner Megha Ram has approached this Court for assailing the judgment dated 17.05.2018 passed by the Senior Civil Judge, Jodhpur District in Election Petition No.57/2015 whereby, whilst accepting the election petition filed by the respondent No.3 under Section 43 of the Rajasthan Panchayati Raj Act, 1994 read with Rule 80 of the Rajasthan Panchayati Raj (Election) Rules, 1994 and the Rajasthan Panchayati Raj (Amendment) Ordinance, 2014, the learned Tribunal set aside the election of the petitioner as Sarpanch of the Gram Panchayat Patel Nagar, Panchayat Samiti Bilara and declared the election petitioner Shri Rajuram respondent No.3 herein, to be the elected for the said post.

(3.) With the consent of the learned counsel for the parties, the writ petition is being heard and decided today itself.