ANITA Vs. ELECTION TRIBUNAL/A D J

JUDGEMENT

(1.) Sri K.N. Tripathi, learned Senior Advocate assisted by Sri Nipun Singh, Advocate for the petitioner, learned Standing Counsel for respondent no.1 and Sri V.C. Dixit for caveator and respondent no.2.

(2.) The petitioner is aggrieved by order dated 29.2.2012 (Annexure 10 to the writ petition) passed by the Additional District Judge, Court no.2, Muzaffar Nagar, rejecting her application no. 148/C (Annexure-8 to the petition), wherein she requested for rejection of election petition challenging her election as 'Adhyaksh', Nagar Panchayat, Bhokerhedi, District Muzaffar Nagar on the ground that she has already completed her term and the Government has now appointed Administrator and, no cause of action survives further to maintain the election petition.

(3.) The petitioner contested the election of Adhyaksh, Nagar Panchayat Bhokerhedi, District Muzaffar Nagar held in October 2006 pursuant to State Election Commission's Notification dated 24.9.2006. The petitioner succeeded and was elected as Adhyaksh, Nagar Panchayat, Bhokerhedi.