BABULAL Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission and interim relief.

(2.) THE petitioner has filed this petition praying for a relief of a direction to the respondent authorities to decide the representation/objection filed by the petitioner, Annexure P-4, against the acceptance of certain nomination papers. The petitioner has prayed for a direction to the respondent no.2 to hold elections taking into consideration the provisions of bye-law 30 of the Society, a copy of which has been annexed along with the petition as Annexure P-2.

(3.) I have heard the learned counsel for the petitioner at length. From a perusal of Annexure P-1 which is the election programme notified on 20.6.2012 it is apparent that the date for filing nominatios was 28.6.2012; the date for scrutiny of the nomination papers and publication of list of valid nomination was 30.6.2012 and the last date for withdrawal of the nomination papers and publication of final list of contestants and allotment of symbols was 2.7.2012. The Special General Meeting for holding the elections i.e. voting is fixed for 8.7.2012.