Smt. Chunni Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 1644 Chatt

Chattisgarh High Court

Smt. Chunni Sahu vs State Of Chhattisgarh on 11 August, 2025

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        HIGH COURT OF CHHATTISGARH AT BILASPUR


                             WPC No. 4230 of 2025

             SMT. CHUNNI SAHU versus STATE OF CHHATTISGARH
                                   Order Sheet


11/08/2025              Shri Anil S. Pandey, counsel for the petitioner.
                        Ms. Upasna Mehta, Dy.GA for the State.
                        Shri Arvind Shrivastava, counsel for respondent No.4.

Heard on I.A. No. 01, application for grant of interim relief.

Learned counsel for the petitioner contended that Rule 17(6) of the Panchayat Election Rules, 1994 has not been complied with by the authority concerned. He further contended that rule 76 of the said rules, 1994 provides that it was incumbent on a candidate or agent to make an application in writing, giving reasons while seeking re- counting, on the date of declaration of the result but the same was not done. In the absence of such application, the Court or the Tribunal was not empowered to direct re- counting. He has relied upon the judgment of the Apex Court in the matter of Ram Rati V. Saroj Devi (Civil Appeal No. 3678 of 1997), 1997 Law Suit )SC) 706, dated 25th April 1997.

It is contended by the counsel for the petitioner that the date of recounting was fixed for 12.08.2025.

In view of the above submission made by the counsel for the petitioner, till the next date of hearing, respondents/authorities are directed to maintain status quo in respect of the order impugned order dated 29.07.2025 (Annexure P/1).

Meanwhile, the respondents may file their reply. List this case on 18.08.2025.

C.c. today.

Sd/-

(Arvind Kumar Verma) Judge