LAWS(ALL)-2023-6-12

SUMAN DEVI Vs. STATE OF U.P.

Decided On June 01, 2023
SUMAN DEVI Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The Court is sitting as a vacation Bench.

(2.) Heard Sri Sunil Kumar, learned counsel for petitioner and Sri Akhilesh Singh, Advocate for Respondent-3.

(3.) Present writ petition is arising out of an election petition filed by Respondent-3, a runner up candidate of election conducted for Village Pradhan of Village Panchayat Bharaul, Tehsil Sirsaganj, District Firozabad. Winning margin in election is eight votes.