DEEN DAYAL Vs. STATE ELECTION COMMISSION UTTARAKHAND

JUDGEMENT

(1.) Issue notices.

(2.) Learned counsel for the respondents are present and accept notices.

(3.) The present special appeal is directed against the order dtd. 14/9/2022 passed by the learned Single Judge in WPMS No.2224 of 2022. By the impugned order the learned Single Judge while issuing rule nisi in the matter and directing its listing on 1/12/2022 while granting time to the respondents to file their counter affidavit, has refused to grant the interim relief sought by the respondent no.4 / writpetitioners on the ground that the election is scheduled to be held on 26/9/2022 and any interim order passed by the learned Single Judge would disrupt the smooth conduct of the election.