ROOKAME ALAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Mr. Zafar Abbas and Mr. Imtiaz Husain, learned counsel for the petitioner and Mr. Pradeep Kumar Rai, learned counsel for the respondent no.3 and Mr. Aseem Mukherjee, learned Standing Counsel for the State-respondents.

(2.) This writ petition has been filed by the petitioner with a prayer to quash the order dtd. 20/6/2023 passed by the Prescribed Authority/Sub-Divisional Magistrate, Bilari in Election Petition No.T202113540205476 of 2021 (Javed vs. Rookame Alam and others), under Ss. 13-C of Panchayat Raj Act, 1947 whereby it was ordered for recounting of votes in the election held in the year 2021 of Gram Panchayat in Gram Lalpur Gangwari, Block Kundarki, Tehsil-Bilari, Moradabad and further prayer to direct the respondent no.2 not to take any further step for recounting in pursuance of order dtd. 20/6/2023. Brief facts;

(3.) Brief facts of the case are that:-