JAMAL KHA Vs. SIRAJ AHMAD

JUDGEMENT

(1.) Supplementary affidavit as well as supplementary counter affidavit, filed today, are taken on record.

(2.) Heard Sri R.C. Dwivedi, learned counsel for the petitioner, Sri Ashok Kumar Pandey, learned counsel for respondent no. 1 and learned Standing Counsel for the State.

(3.) These two writ petitions filed by petitioner under Article 227 and 226 of Constitution of India, assail the order passed by District Judge, Basti in Civil Revision No. 65 of 2022 dtd. 5/5/2023 upholding the order dtd. 16/12/2022 passed by Prescribed Authority/ Sub-divisional Magistrate, Harraiya, District- Basti in Case No. 6023 of 2021 (election petition), under Sec. 12-C of U.P. Panchyat Raj Act, 1947 (hereinafter called as 'the Act of 1947') and also the notification dtd. 16/8/2023 issued by Election Commission, U.P., Lucknow.