NARAYAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary-affidavit has been filed today on behalf of the petitioner. Let the same be placed on record.

(2.) The present writ petition has been filed, inter alia, praying for quashing the election of two Delegates in District Co-operative Federation, Mathura and six Delegates in Kray Vikray Sahkari Samiti Ltd. Maunt, Mathura by the result declared on 11.12.2012 by the Election Officer. Copy of the result dated 11.12.2012 has been Annexed as Annexure-SA-1 to the Supplementary Affidavit.

(3.) We have heard Sri K.N. Mishra, learned Counsel for the petitioners and the learned Standing Counsel appearing for the respondent Nos. 1 to 4.