SHITLA PRASAD Vs. AMRIT LAL

JUDGEMENT

(1.) Heard Dr. L.P. Mishra, learned counsel assisted by Ms. Anupama Agnihotri, Ms. Arti Bali, Mr. Shivang Dwivedi, Mr. Saurabh Pathak and Shri Sharad Pathak, learned counsel for the petitioner, and Shri Anupam Mehrotra, Shri Balkeshwar Srivastava and Shri Rishi Raj Mishra, learned counsel for the respondent.

(2.) Present petition has been filed by the petitioner challenging the order dtd. 21/5/2025 passed by the Additional District Judge, Pratapgarh in Election Petition No.02 of 2023 whereby the election of the petitioner was set aside and contestant at Serial No.2 was declared to have been elected. Present petition also challenges the order dtd. 8/7/2024 passed by Additional District Judge, Pratapgarh whereby the amendment application was allowed.

(3.) Learned counsel appearing for the petitioner of election petition namely Shri Anupam Mehrotra, Shri Balkeshwar Srivastava and Shri Rishi Raj Mishra appears for the respondents herein and make a statement that they do not want to file a counter affidavit and the present petition may be decided based upon the arguments advanced.