KEHKASHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Senior Advocate assisted by Sri Imtiaz Husain, learned counsel for petitioner and Sri Navin Sinha, learned Senior Advocate assisted by Sri R.P.S. Chauhan, learned counsel for respondent no. 4 and learned Standing Counsel for respondent-State.

(2.) The present writ petition is preferred challenging order dtd. 9/9/2024 passed by respondent no. 2 - Prescribed Authority/Sub Divisional Magistrate, Chandausi, District Sambhal in Election Petition No. 04085 of 2021 (Computerized Case No. T202113740404085) (Ashraf Khan Vs. Smt. Kehkashan and others) filed under Sec. 12-C of U.P. Panchayat Raj Act, 1947 as well as for quashing the entire proceedings initiated in pursuance to Election Petition No. 04085 of 2021.

(3.) The brief facts giving rise to present writ petition are that election for post of Gram Pradhan for Gram - Mohammadpur Kashi, Tehsil - Chandausi, District - Sambhal was notified. The petitioner and respondent no. 4 along with other candidates submitted their nomination for post of Gram Pradhan. The election symbol of the candidates are as follows :-