(1.) Heard Sri Pareah Tripathi counsel for the petitioners, Sri M. C. Pant counsel for the respondent No. 1, Sri Jitendra Chaudharl counsel for Bar Council of U. P. Sri Arvind Vashist counsel for Bar Council of Uttaranchal.
(2.) By the present writ petitions, the petitioners have prayed for a writ of certiorari quashing the judgment and order dated 28- 6-2005 passed by the Election Tribunal Bar Council of Uttaranchal. Dehradun in Elec- tion Petition No. 1/2004 'Krishna Kumar Bangwal v. Dharmveer Singh and ohers.
(3.) Briefly stated the election for the first Bar Council of Uttaranchal was held in the last week cf April 2004 and there were total 73 candidates who filed nomination papers. The total vote cast in the said election were 4734 and the counting of the same was done from 3-5-2004 to 11-5-2004. After counting of the votes, the petitioners were declared to be elected as a member Bar Council and thereafter notification was published in the gazette. The respondent No. 1 filed Election j Petition before the Election Tribunal, Bar Council, Uttaranchal. The Tribunal has passed the following order on 28-6-2005. (Vernacular matter omitted.......Ed.)