Vishni W/O Narendra Kumar Meena vs Muthri Devi W/O Harikishan
2022 Latest Caselaw 4208 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8315/2022

Vishni W/o Narendra Kumar Meena
                                                                   ----Petitioner
                                   Versus
Muthri Devi W/o Harikishan & ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Prem Chand Dewanda For Respondent(s) : Mr. Hemant Goyal

HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.)

Order

16/06/2022 Counsel for petitioner submits that petitioner is an elected

Sarpanch and on the ground of having three children, election was

challenged by way of filing election petition. Counsel for petitioner

submits that out of three children, two children born twince and

should be considered as one unit.

The Tribunal has wrongly set aside the election of petitioner

and further Tribunal has declared respondent-complainant as

Sarpanch and issued directions to handover the charge.

Such directions are contrary to the judgment passed by

Supreme Court in case of Vishwanatha Reddy Vs. Konappa

Rudrappa Nadgouda [1969 AIR SC 604].

Heard.

Admit.

Issue notice to respondents.

(2 of 2) [CW-8315/2022]

Counsel for respondent No.1-applicant has already put in

appearance, notices need not be issued. Notices be issued only to

respondent Nos.2 and 3.

In the meanwhile, the effect and operation of impugned

order dated 25.05.2022 shall remain stayed.

(SUDESH BANSAL), (V.J.)

NITIN /114

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