SUBODH KANTI Vs. DISTT. JUDGE UNNAO

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Purusottam Awasthi, learned counsel for the respondent no. 2.

(2.) The instant petition has been filed praying for the following main relief:

(3.) The case set forth by the petitioner is that the petitioner was declared elected as Gram Pradhan of Village Fatehur, Block Pargana and Tehsil Safipur, District Unnao in the elections of the year 2021. The respondent no. 2 was one of the candidates in the said election. The respondent no. 2 filed an election petition before the prescribed authority under provisions of Sec. 12C of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as the Act, 1947) challenging the election of the petitioner. The election petition was dismissed vide the order dtd. 23/5/2022, a copy of which is annexure 9 to the petition. The respondent no. 2, being aggrieved, filed a revision before the learned District Judge, Unnao vide Civil Revision No. 15 of 2022 in re: Murali Prasad Verma vs Subodh Kanti and others and learned revisional court vide the order impugned dtd. 5/1/2023, a copy of which is annexure 1 to the petition, set aside the order passed by the prescribed authority and remanded back the matter to the prescribed authority for deciding afresh in the light of the given directions.