MUNNI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Ravi Kant, learned Senior Advocate, assisted by Mr. Bal Mukund Singh, learned counsel for the petitioner, Mr. C.B. Yadav, learned Senior Advocate, assisted by Mr. Sanjay Kumar Yadav, learned counsel for respondent no.6 and learned Standing Counsel for the State-respondents.

(2.) The writ petition has been filed assailing the impugned order dtd. 20/9/2023 passed by respondent no.2 vide which election of petitioner for the office of Block Pramukh of Block Gangoh Provincial Election Area No.98, District Saharanpur, has been declared void.

(3.) The petitioner was elected as a Block Pramukh of Block Gangoh, Tehsil-Nakud, District-Saharanpur under O.B.C. (Woman) reserved category in the uncontested elections held under Rule 14 of U.P. Kshetra Panchayat (Election of Pramukhs and Up-Pramukhs and Settlement of Election Disputes) Rules, 1994 by the results declared on 10/7/2021.