AMRISH SRI ISHWAR Vs. UP ZILADHIKARI

JUDGEMENT

(1.) The dispute in the present case is with regard to the election of the Gram Pradhan of Gram Panchayat Narangpur Damgadhi, Block Rohta, Tahsil and District Meerut.

(2.) In the elections held in August, 2005 the petitioner was declared elected as Gram Pradhan, Respondent Nos. 2 to 5 were the other candidates. An election petition No. 5 of 2005 was filed by the Respondent No. 2 challenging the election of the petitioner as Gram Pradhan. In the said election petition, on 14.12.2005 the Respondent No. 2 filed an application praying for recounting of votes. By the impugned order dated 27.4.2006 the Respondent No. 1 Up-Ziladhari, Meerut has allowed the application of the Respondent No. 2 with the direction for re-counting of votes on 29.4.2006. Aggrieved by the said order the petitioner has filed this writ petition.

(3.) I have heard Sri Siddhartha, learned Counsel for the petitioner as well as learned Standing counsel appearing for Respondent No. 1 and Sri V.P. Shukla, learned Counsel appearing for the contesting Respondent No. 2. Counter and rejoinder affidavits between the contesting parties have been exchanged, and with the consent of the learned Counsel for the parties this writ petition is being disposed of at this stage.