BEKARU Vs. DISTRICT JUDGE SIDHARTH NAGAR

JUDGEMENT

(1.) The application for recalling the order dated 23rd of August, 1999 is allowed since the writ petition was dismissed as infructuous whereas fn the said application, it was contended that it has not become infructuous. The writ petition is, therefore, restored to its original file and number.

(2.) After restoring the writ petition, the matter is treated to be on day's list and is being taken up for hearing by consent of the parties both of whom had addressed the Court.

(3.) The election of the Pradhan was challenged in Election Petition No. 41 of 1995, which was decided by the Prescribed Authority by an order dated 27th December, 1995. Election Revision No. 2 of 1995 was preferred against the order passed by the Prescribed Authority in the said Election Petition No. 41 of 1995. The learned District Judge, Siddharth Nagar by its order dated 2nd March, 1996 has dismissed the said Revision No. 2 of 1995 and confirmed the order dated 27th December, 1995 passed in the Election Petition No. 41 of 1995. These two orders have since been challenged before the Court.