SADHANA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Bhushan learned Senior Advocate assisted by Sri Hari Prakash Mishra learned counsel for the petitioner, Sri Prakhar Saran Srivastava holding brief of Sri Tarun Agarwal learned counsel for the State Election Commission and learned Standing Counsel for the State- respondent. Sri Dharm Vir Singh has put in appearance on behalf of the respondent no.6.

(2.) The petitioner claims that he was contestant for the post of the Member, Zila Panchayat, Ward No.10, Jalesar-1, District Etah. After counting of votes, the election result was declared and a certificate of the petitioner being the winner had been issued by the Returning Officer on 05.05.2021. The copy of the said certificate has been appended at page-'17' of the paper book.

(3.) It is then contended that a fresh certificate had been issued illegally in the name of the respondent no.6 declaring him as winner cancelling the certificate of the petitioner.