Arun Bhansali, J. - (1.)This writ petition has been filed by the petitioner aggrieved against order dated 02.03.2016 passed by the District Judge, Sirohi ('the learned Judge'), whereby the application filed by the petitioner under Order 14, Rule 2 Code of Civil Procedure read with Sec. 151 Code of Civil Procedure has been partly allowed.
(2.)The respondent No. 1 filed an election petition under Rule 80 of the Rajasthan Panchayati Raj (Election) Rules, 1994 ('the Rules') calling in question the election of petitioner Deepa Devi as Member of Panchayat Samiti, Sirohi on the ground that on the date of election, she was disqualified for such election. The respondent also sought a declaration in her favour.
(3.)The election petition was contested by the petitioner by filing reply, wherein inter alia objections regarding non-impleadment of necessary party was raised.