PALLAVI SINGH PATEL Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Sri Anil Kishore Sharma learned Senior Advocate assisted by Sri Saroj Kumar Yadav learned counsel for the petitioner, Sri Rakesh Pande learned Senior Advocate assisted by Sri Ashutosh Mishra learned counsel for the Election Commission of India and Sri J.N. Maurya learned Chief Standing Counsel for the State respondents.

(2.) By means of the present writ petition, the petitioner herein seeks to challenge the notice dtd. 18/5/2022 issued by the respondent no. 4 namely the Sub-Divisional Magistrate, Sirathu, Kaushambi as also the reminder notices dtd. 25/5/2022 and 3/6/2022 issued by him. The prayer is to quash the entire proceedings initiated by the respondents with the aforesaid notices.

(3.) The brief facts of the case are that the petitioner herein is an elected representative of the people to the State assembly, Member of Legislative Assembly of the State, from the Constituency No. 251, Sirathu, District Kaushambi. In the elections notified on 1/2/2022, the petitioner herein had filed her nomination paper on 8/2/2022, polling took place on 27/2/2022 and in the result declared on 10/3/2022, the petitioner herein was returned as a winner.