ANIL KUMAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Manoj Yadav, learned counsel for the petitioner and learned Standing Counsel for the State- respondent.

(2.) An election petition was instituted by the petitioner on 2/6/2021 which came to be registered as Case No. 03345 of 2021, Computerized Case No. T202115510103345 (Anil Kumar Vs. Kanhaiya Lal and others) which is pending before the election tribunal/respondent no.2, Prescribed Authority/Sub-Divisional Magistrate, Sadar, District Mau.

(3.) The only prayer made by Shri Manoj Yadav, learned counsel for the petitioner that the election petition be decided within a stipulated period of time. Reliance is placed on the law laid down in Anita Devi and others Vs. Prescribed Authority, Panchayat Raj and others; 2016 (6) ADJ 27.