NANDINI SHARMA Vs. MOHAN JOSHI AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel for the State of Uttarakhand.

(2.) This writ petition has been filed with a limited prayer that a direction be given to the Additional District Judge / 1st F.T.C. Dehradun to decide the election petition being Election Petition No. 63 of 2008 Smt. Nandini Sharma Vs. Sri Mohan Joshi and others pertaining to election of Ward Member, which is already pending. It has further been stated that vide order dated 10th January, 2011, issues have already been framed in the matter.

(3.) Since the issues have already been framed, it is expected that the Additional District Judge / 1st F.T.C., Dehradun shall dispose of the matter expeditiously.