NIRDOSH TYAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Saksham Srivastava, learned counsel for the petitioner and learned Standing Counsel and Shri Sujeet Kumar holding brief for Shri Arun Kumar Rana, learned counsel appearing for respondent No.6 namely the election petitioner.

(2.) With the consent of learned counsel for the parties, the matter has been heard for final disposal at the admission stage itself.

(3.) The present petition is directed against the order of recount passed by the Prescribed Authority/Sub Divisional Officer, Syana, District Bulandshahar dated 17.5.2017, while allowing the election petition.