DIGVIJAI SINGH Vs. TEHSILDAR TEHSIL NAGINA DISTRICT BIJNOR

JUDGEMENT

(1.) The petitioner, Digvijai Singh alias Diggi, in reference to the elections of the co-operative societies which are in progress, filed his papers from the constituency of Asadullahpur Prithi on 2/05/1994. On the nomination papers which he had filed, the petitioner faces objections from others on two grounds, firstly, that the petitioner had been debarred from contesting any elections by an order of the Collector and secondly, he has been convicted under the U.P. Goondas Act, 1970.

(2.) On each of the aspects referred to above, the petitioner submits, he had filed writ petitions. Against the first aspect, it is writ petition No.9314 of 1993; Digvijai Singh alias Diggi v. Commissioner, Moradabad Division, Moradabad and others. Against the second, it is writ petition No.9509 of 1992; Digvijai Singh v. District Magistrate/ Registrar, Cane Co-operative Societies and others. In Writ Petition No.9509 of 1992, the order by the petitioner had been debarred from contesting elections for three years was initially suspended, but subsequently recalled and vacated. In the second writ petition, the internment of the petitioner under U.P. Goondas Act, 1970 by the order of the Commissioner in appeal, had been stayed by the High Court.

(3.) The Election Officer by his order of 5-5-1994 Annexure-2 to the writ petition has rejected the nomination of the petitioner. Consequently, the petitioner now cannot stand for election as a delegate to a co-operative society.