REGENT COMPUTRONICS PVT. LTD.

HARI OM YADAV SHRI VIDDHYA RAM YADAV Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

P.N. KRISHNA PAL V. UNION OF INDIA [REFERRED TO]
THE HINDU WOMEN RIGHTS TO PROPERTY ACT [REFERRED TO]
THE STATE OF BOMBAY AND ANR. V. F.N. BALSARA [REFERRED TO]
ANUKJUL CHANDRA PRADHAN V. UNION OF INDIA [REFERRED TO]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
JAGAN NATH VS. JASWANT SINGH [REFERRED TO]
V M SYED MOHAMMAD AND COMPANY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JAMUNA PRASAD MUKHARIYA VS. LACHHI RAM [REFERRED TO]
MADHUBHAI AMATHALAL GANDHI VS. UNION OF INDIA [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
MAHENDRA KUMAR SHASTRI VS. UNION OF INDIA [REFERRED TO]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. CUSTODIAN OF VESTED FORESTS PALGHAT [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
STATE OF UTTAR PRADESH VS. C O D CHHEOKI EMPLOYEES COOPERATIVE SOCIETY LIMITED [REFERRED TO]
SAIJ GRAM PANCHAYAT VS. STATE OF GUJARAT [REFERRED TO]
ORISSA STATE WAREHOUSING CORPORATION VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
OXFORD UNIVERSITY PRESS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
STATE OF PUNJAB VS. BHAJAN SINGH [REFERRED TO]
VIJAYALAKSHMAMMA VS. B T SHANKAR [REFERRED TO]
UNION OF INDIA VS. SHIV DAYAL SOIN PRIVATE LIMITED [REFERRED TO]
BIPINCHANDRA PARSHOTTAMDAS PATEL VAKIL VS. STATE OF GUJARAT [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
KRISHI UTPADAN MANDI SAMITI VS. PILIBHIT PANTNAGAR BEEJ LIMITED [REFERRED TO]
ABDUL QAYYUM VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) In the instant petition sole petitioner has challenged the constitutional validity of Section 27-A of the U.P. Kshetriya Panchayats and Zila Panchayats Adhiniyam, 1961 U.P. Act No. 53 of 1961 (hereinafter referred to as '1961 Act), which imposes bar on legislatures and holders of certain offices oecoming and continuing as Pramukh, Up Pramukh, Adhyaksn and Jpadhyaksh.

(2.) Heard Shri S.P. Gupta, Senior Advocate, assisted by Mr. Yashwant Vermo, learner counsel for the petitioner, Shri Chandra Shekhar Singh, learned Standing Counsel appearing for the State, Shri P.K. Mishra, learned counsel appearing for the State Election Commission, Shri B.D. Madhyan, learned Senior Advocate* assisted by Shri Satish Madhyan, learned Senior Counsel appearing tor Shri Brijendra Singh son of Ram Bharosey Lal, newly impleaded respondent, who has filed impleadment application as he is elected member from Ward No. 22 of Zila Panchayat, Firozabad. He has staked his claim to the office of Adhyaksh, which has become vacant on account of previous Adhyaksh namely, Hari Om Yadav, petitioner having been elected as Member of Legislative Assembly (hereinafter referred to as 'M.L.A.').

(3.) Counter and rejoinder affidavits have been exchanged. As the parties have agreed thai the writ petition may be decided finally, we have proceeded to hear counsel for the respective parties.to decide the case finally.

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HARI OM YADAV Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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