ASOK PANDE Vs. STATE OF U P

JUDGEMENT

(1.) We have heard learned counsel for parties and perused the pleadings of writ petition.

(2.) This writ petition has been filed with prayers for issuance of writ of mandamus directing respondents no.1 & 2 to allow continuance of 15th Vidhan Sabha till May 21, 2012 and to constitute 16th Vidhan Sabha on or after that date with permission to members of 15th Assembly to nominate and vote for candidates who would stand in Election for the Council of States scheduled to take place on 30th March, 2012.

(3.) However, at the outset, petitioner Shri Asok Pande, a practising Advocate of this Court, also submitted that this writ petition is not motivated or designed to create any hurdle to the process of swearing in of the Government which is scheduled to take place on 15th March, 2012.