QAMAR ALAM Vs. PRESCRIBED AUTHORITY / SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard Shri Siddharth Nandan, learned counsel for the petitioner, learned Standing Counsel for the respondents no.1, 16 and 17 and Shri Rakesh Kumar, learned counsel for the contesting-respondent no.2.

(2.) The present petition under Article 227 has been filed by the petitioner, challenging the order dtd. 4/11/2022 passed by the Sub-Divisional Magistrate, Amroha and the order dtd. 21/1/2023 passed by the Additional District and Session Judge/Fast Track Court No. 1, Amroha in Civil Revision No. 85 of 2022.

(3.) The facts as stated in the petition are that the State Government has notified the election of Gram Panchayat in different phase, according to which, the date of nomination in respect of the petitioner's Gram Panchayat, namely, Saintli was fixed as 7/4/2021. Total 15 candidates have submitted their nomination for the post of Gram Pradhan. After finalizing the nomination, symbols were allotted to them on 11/4/2021. The election of aforesaid Gram Panchayat was held on 19/4/2021.