SURYA NATH YADAV Vs. STATE OF UP

JUDGEMENT

(1.) COUNTER affidavit and rejoinder affidavit have been exchanged between the parties in the present case. The Writ Petition is being disposed of at this stage with the consent of the learned counsel for the parties.

(2.) THE present Writ Petition has been filed by the petitioners under Article 226 of the Constitution of India, inter-alia, praying for quashing the order dated 21.9.2010 (Annexure 9 to the Writ Petition) passed by the Assistant Electoral Registration Officer/Up Zila Adhikari, Bairiya, District Ballia.

(3.) THE petitioners have thereafter filed the present Writ Petition seeking the reliefs as mentioned above.