MATA BHEEKH Vs. SUB

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel.

(2.) This writ petition has been led. against the order dated 28-3-1989 passed by the Sub-Divisional Officer, Jaunpur summoning the ballot papers.

(3.) The petitioner was elected as Pradhan of Village Manwal, Pargana Haveli, Tahsil and District Jaunpur on 5-6-1988. An election petition under Sec. 12-C of the U.P. Panchayat Raj Act was filed by the respondent No. 3. During the pendency of that petition an application was filed by the respondent No. 3 praying that the ballot papers may be summoned and the same may be inspected and re-counting may be done. The Sub-Divisional Officer allowed the application only for summoning the ballot papers. No orders for recounting was passed.