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URMILA DEVI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

HARI VISHNU KAMATH VS. SYED AHMAD ISHAQUE AND ORS [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
P K K SHAMSUDEEN VS. K A M MAPPILLAI MOHTNDEEN [REFERRED TO]
UDEY CHAND VS. SURAT SINGH [REFERRED TO]
VIJAY BAHADUR VS. SUNIL KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard. Leave Granted.

(2.) This Appeal arises out of an Election issue between the Appellant i.e. (Urmila Devi) and Respondent No. 3 (Manoj Devi). The facts in a nutshell is as follows:

(3.) The Appellant and the Respondent No. 3 contended as follows:

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URMILA DEVI Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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