KHEM SINGH PACHHARA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, Shri B.D. Mandhyan, learned senior counsel for Respondent No. 8, Shri P.K. Mishra for Respondent No. 2 and the learned Sanding Counsel.

(2.) By this writ petition, Petitioner has prayed for a issue of writ, order or direction in the nature of quo warranto directing the District Election Officer/District Magistrate Mathura to quash the election of the Respondent No. 8, as Member of Kshettra Panchayat Raya Ward No. 72 Gram Panchayat Lohwan Block Raaya Tehsil Mahawan District Mathura.

(3.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of the parties this writ petition is finally decided.