Surendra Chadar vs Hemant Singh Chadar
2023 Latest Caselaw 15422 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     MP No. 5508 of 2023
                                        (SURENDRA CHADAR Vs HEMANT SINGH CHADAR AND OTHERS)

                          Dated : 19-09-2023
                                Shri R.B. Tiwari - Advocate for the petitioner.

                                It is submitted by counsel for the petitioner that the Election Tribunal
                          instead of verifying/recounting the votes has delegated its power to the
                          Returning Officer which is not permissible in the light of judgment passed by
                          Division Bench of this Court in the case of Smt. Sampat Devi vs. Sub-

                          Divisional-Officer-cum Prescribed Authority Niwadi reported in 2007 (3)
                          MPHT 462.
                                Issue notice to the respondents on payment of process fee by registered

AD mode, payable within three working days.

Notices are made returnable within a period of two weeks. In the meanwhile, the effect and operation of order dated 4/9/2023 passed by Election Tribunal-cum-Sub Divisional Officer (Revenue) Sagar in Appeal No.125/2022-23 shall remain stayed.

List on 13.10.2023 at the top of the list.

(G.S. AHLUWALIA) JUDGE

m/-

Signature Not Verified Signed by: MONIKA CHOURASIA Signing time: 9/19/2023 6:27:32 PM