MANISH KANSAL Vs. STATE OF U P

JUDGEMENT

(1.) AS the controversy in both the writ petition are same, they were heard together and are being decided by the common judgment.

(2.) HEARD Sri J.J. Munir, learned counsel for the petitioners and Sri A.K. Malviya, learned counsel for the respondents and for the petitioner in the Writ Petition No. 16090 of 2015.

(3.) BY means of the Writ Petition No. 16090 of 2015 (Mahendra Kumar and Others Vs. State of U.P. and Another), the petitioner prayed for quashing of the order dated 11.3.2015 passed by the Additional City Magistrate/Election Officer, Gaur Homes Resident Welfare Association, E -Block Govind Puram, District Ghaziabad in staying the election of the Association namely Gaur Homes Resident Welfare Association on the ground that the final voter list has not been received by him.