MOHD. SARFARAJ Vs. DISTRICT MAGISTRATE, UDHAM SINGH NAGAR

JUDGEMENT

(1.) Heard Mr. Shakti Singh, learned counsel for the appellant, Mr. Anil Kumar Bisht, learned Standing Counsel for the State of Uttarakhand and Mr. Anil Kumar Joshi, learned counsel for respondent No.5.

(2.) This appeal is preferred against the order passed by the learned Single Judge in WPMS No.1553 of 2019 dtd. 20/6/2019. The appellant herein filed WPMS No.1553 of 2019 seeking a writ of certiorari to quash the order dtd. 21/5/2019 issued by the second respondent, and the consequential order dtd. 24/5/2019 issued by the third respondent.

(3.) This case has had a chequered history. The writ petitioner-appellant was elected as the Gram Pradhan of village Barkherapande, Block Kashipur, District Udham Singh Nagar in the year 2014. His election was subjected to challenge before the Election Tribunal, which initially dismissed the election petition. On the Election petitioner filing a review application, the Election Tribunal allowed the review application which, in effect, meant that the appellant'selection as Gram Pradhan stood set aside.