VIJAY GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Upendra Upadhyay along with Shri Manish Kumar Pandey, learned counsel for the petitioner; Shri Arun Kumar, learned counsel for respondent no.3 and; learned Standing Counsel for the State-respondents.

(2.) Present petition has been filed against the order dtd. 10/1/2022 passed by S.D.M., Rajatalab, Varanasi, rejecting the objection filed by the petitioner under Order VII Rule 11 Code of Civil Procedure, 1908 (hereinafter referred to as the CPC) in Election Petition being Case No. RST/03515/2021 (Computerized Case No. T202114700303515), Shailendra Pratap Singh vs Vijay Gupta.

(3.) Arising from the declaration of the petitioner as Gram Pradhan of Village Madhukar Shahpur, Block - Arazi Line, Tehsil - Raja Talab, District - Varanasi, private respondent has instituted the aforesaid election petition. In that, the present petitioner filed objection under Order VII Rule 11 CPC. The objection was three pronged, however, insofar as the present petition is concerned, it has been submitted, the fundamental objection raised by the petitioner that the election petition had not been duly signed by the private respondent, has not been dealt with.