Babu Lal Meena S/O Shri Kalyanmal ... vs Mohd. Irshad S/O Shri Fazruddin
2022 Latest Caselaw 531 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 10/2022

Babu Lal Meena S/o Shri Kalyanmal Meena, Aged About 64
Years, Resident Of Village Shesha, Tehsil Malarana Doongar,
District Sawai Madhopur (Raj.)
                                                                     ----Appellant
                                      Versus
1.     Mohd. Irshad S/o Shri Fazruddin, Aged About 26 Years,
       Resident Of Shesha, Tehsil Malarana Doongar, District
       Sawai Madhopur (Raj.)
2.     Returning     Officer,       Sarpanch       Election,       2020,    Village
       Panchayat Shesha Panchayat Samiti Malarana Doongar,
       Through District Returning Officer, Sawai Madhopur At
       Present     Returning         Office,    Collector        Bhawan,    Sawai
       Madhopur (Raj.)
3.     District Returning Officer, Sawai Madhopur Panchayat Raj
       Election    2020       At    Present     District        Returning   Office,
       Collectorate Bhawan, Sawai Madhopur (Raj.)
                                                                 ----Respondents

For Appellant(s) : Mr. Girish Khandelwal, through VC For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SAMEER JAIN

Order

20/01/2022

This appeal is filed by original-respondent No.3. The learned

Single Judge in the impugned judgment dated 09.11.2021 had

only required that the District Judge before whom the election

petition of the election of the appellant as Sarpanch is pending to

dispose of the same within one year. Surely the appellant cannot

(2 of 2) [SAW-10/2022]

object to the election petition of his election which is under

challenge being decided in time.

The appeal is dismissed.

(SAMEER JAIN),J (AKIL KURESHI),CJ

N.Gandhi/13

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