INDRADEV Vs. UMESH SINGH

JUDGEMENT

(1.) Heard Sri Sharad Pathak, the learned counsel for the petitioner, Sri R.K.Upadhyaya, learned counsel for the opposite party no.1, Sri Ashok Kumar Srivastava, learned counsel for the opposite party no.10 and Sri Sudeep Srivastava, learned counsel for the opposite parties no. 2, 3, 4, 5, 7, 8, 11 to 16.

(2.) By means of the writ petition filed under Sec. 226 of the Constitution of India, the petitioner has challenged the validity of the judgment and order date 27/2/2024 passed by the District Judge, Pratapgarh in Election Petition No. 01 of 2021 filed under Sec. 27(2) Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961.

(3.) The opposite party no.1 had filed the aforesaid election petition inter alia stating that he was a candidate in the election held for the post of member of Zila Panchayat, Kshetra Mangraura III, Ward No. 11, Development Block Mangraura, Pargaana and Tehsil Patti, District Pratapgarh and he was allotted Polling symbol Axe. The opposite parties No. 1 to 17 in the election petition i.e. the petitioner and opposite parties no. 2 to 17 in this writ petition, were also candidates in the election. It was alleged in the election petition that serious irregularities were committed in preparation of the voters list.