SATISH DHURIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) An order passed by the Hon'ble Supreme Court in Special Leave Petition (Civil) Diary No(s).2764 of 2025 passed on 7/3/2025, a request has been made to decide the matter expeditiously, preferably within a period of three months. In pursuance of the said request, the matter is being taken up for decision.

(2.) Heard learned counsel for the petitioner, Shri Saharsh Srivastava, learned Additional Chief Standing Counsel and Shri Krishna Ram Yadav, learned counsel appearing on behalf of the complainant/ opposite party no.4.

(3.) The present petition has been filed by the petitioner challenging the order dtd. 25/1/2023 passed by the opposite party no.1/ State Level Caste Scrutiny Committee, Lucknow dismissing the appeal preferred by the petitioner as well as the consequent order dtd. 10/2/2023 passed by the opposite party no.3/ District Magistrate, Sultanpur, whereby the election certificate granted to the petitioner as a Gram Pradhan was cancelled.