SANGAM DAS GAUTAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard S/Sri A. N. Shukla, Anil Kumar Misra, Suryamani Singh Royekwar, Ravi Shankar Singh, Rudra Pratap Singh, Anand Dubey, Ranjit Sigh, Mahendra Singh Rathore, Gayadeep Singh, Ajay Pratap Singh, Ambrish Tripathi, Manish Pratap Singh, Rajesh Bahadur Singh Rath, Abdul Alim Khan, Karunakar Srivastava, Akhand Pratap Singh, Ram Prakash Singh, Vinod Kumar Singh, Sharad Nandan Ojha, Abhishek Misra, Raghvendra Tewari, Subhash Chandra Pandey, Satendra Nath Rai, Arvind Pratap Singh, Satish Chandra Kashish, Devendra Pratap Singh, Gyanendra Kumar, Anoop Kumar Upadhyaya, Ajeet Kumar Misra, Dilip Kumar Pandey, Sumit Kumar Srivastava, Janardan Singh, Shailendra Kumar Singh, A.A. Khan and Ganga Prasad Misra, learned counsel for the petitioners, the learned Chief Standing Counsel for the State as well as Sri O. P. Srivastava, learned Senior Advocate assisted by Sri V. K. Dubey, Advocate appearing on behalf of Election Commission of India.

(2.) Learned Standing Counsel filed single short counter affidavit separetely with respect to the writ petitions relating to district Gonda, Amethi, Barabanki and Pratapgarh today in Court, the same are taken on record.

(3.) Learned counsels appearing on behalf of all the petitioners after going through the contents of the short counter affidavits, submitted that they do not want to file their reply/ rejoinder affidavits and requested this Court to proceed with the hearing.