MAHENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajeet Kumar Shukla Advocate along with Sri Anil Kumar Chaurasia learned counsel appearing on behalf of the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioner has preferred the present petition with the prayer to quash the order dated 14.09.2020 passed by the First Additional District Judge, Chandauli.

(3.) Facts in brief as contained in the petition are that State of U.P. notified the election of Chairman, Nagar Palika Parishad, Mugal Sarai District Chandauli on 12.10.2017. The aforesaid seat was reserved for Scheduled Castes Community. The petitioner as well as respondent No.2 namely Santosh Kharwar participated in the aforesaid election. The result of the aforesaid election was declared on 01.12.2017 in which respondent No.2 was declared successful.