Smt. Maya Devi vs Chief Election Commissioner, ...
2022 Latest Caselaw 3167 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 833/2012

Smt. Maya Devi Wife of Shri Phoosa Ram, by caste Bheel, aged about 49 years, resident of village Rupsi, District Jaisalmer.

----Appellant Versus

1. Chief Election Commissioner, Rajasthan, Jaipur.

2. State of Rajasthan through the Secretary, Panchayati Raj Department, Government of Rajasthan, Jaipur. 2A. The Commissioner and Principal Secretary, Panchayati Raj Department, Government of Rajasthan,Jaipur.

3. The Deputy Commissioner (Enquiry), Panchayti Raj Department, Jaipur.

4. The District Collector cum District Election Officer, Jaisalmer.

5. The Returning Officer (S.D.O.) Panchayat Election, Jaisalmer.

6. The Chief Executive Officer, Zila Parishad, Jaisalmer.

7. The Block Development Officer, Panchayat Samiti, Jaisalmer, Head Quarter, Jaisalmer.

                                                                 ----Respondent


For Appellant(s)          :     Mr. Vikramaditya Ujjwal
For Respondent(s)         :     None present.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

02/03/2022

Perusal of the impugned judgment would show that the issue

has become infructuous. The writ petition pertains to panchayat

election of the year 2010 where nomination of the petitioner was

rejected on the ground that she had breached the two child norm

of the Government. The writ petition was dismissed on the

ground that proper course was to file election petition before the

(2 of 2) [SAW-833/2012]

competent Court. While doing so, the learned Single Judge kept

the question of disqualification of the petitioner also open.

In that view of the matter, the appeal is disposed of, as

having become infructuous.

(REKHA BORANA),J (AKIL KURESHI),CJ 71-a.asopa/-

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