JAYA RAJI Vs. JINNATUNNISHA

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of certiorari to quash the impugned order dated 7-9-1996 of the District Judge, Sidharth Nagar and the order dated 17-5-1996 passed by the Sub-Divisional Officer, Itwa, District Sidharth Nagar.

(2.) Heard Sri R. C. Srivastava learned counsel for the petitioner and Sri Bhagwati Prasad Srivastava for the respondent No. 1.

(3.) The facts of this case are that an election was held for the office of Pradhan of Gram Punchayat Madhwapur Kalan, Vikas Khand Khuniya-wan, Tehsil Itwa District Sidharth Nagar, and the petitioner was elected as Pradhan. The respondent No. 1 filed an election petition challenging the said election. This petition is still pending. True copy of the election petition is Annexure-1 the writ petition. True copy of the written statement filed by the petitioner is Annexure-2 to the writ petition. The respondent No. 2 passed an order of recount dated 19-7-1995 but this order was set aside by my judgment dated 7-8-1995 true copy of which is Annexure-3 to the writ petition. In that judgment I held that no reason has been given in the order dated 19-7-1995. I had further directed that the election petition should be disposed of within three months of the production of the certified copy of his order before the respondent No. 2.