LALI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.G.S.Parihar, learned Senior Advocate assisted by Sri Dinesh Kumar Mishra, learned counsel appearing for the petitioner, Dr. Udai Veer Singh, learned Additional Chief Standing counsel appearing for the respondents no. 1 to 3 and Sri U.S.Sahai, learned counsel appearing for the respondent no. 5.

(2.) Instant writ petition has been filed praying for the following main reliefs:-

(3.) The case set forth by the petitioner is that an election of Gram Pradhan took place in the year 2021. The petitioner was declared elected as Gram Pradhan of Village Peerpur, Gram Panchayat Dadabad, Post Office- Hathiya Kasimpur, Nyaypanchayat Urdauli, Vikash Khand Maholi, Tehsil- Maholi District- Sitapur. The respondent no. 5 herein namely Sri Mahaveer filed an election petition under Sec. 12-C of the Uttar Pradesh Panchayat Raj Act, 1947 (hereinafter referred to as "Act, 1947") before the learned Election Tribunal challenging the election of the petition. A copy of the election petition has been filed as annexure 4 to the writ petition. The learned Election Tribunal vide order dtd. 2/9/2022, a copy of which is annexure 2 to the petition after framing various issues directed for re-counting of the votes and disposed of the election petition.