MAINA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of present writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

(2.) Heard learned counsel for the petitioner.

(3.) It is a matter of record that petitioner filed her election petition vide case No.1-EP instituted on 24.02.2016 before the learned Court of competent authority, thereby challenging the election result, whereby respondent No.6 was declared elected. Learned counsel for the petitioner has fairly conceded that the issue, which is now being raised, was also one of the grounds for challenging the election result of respondent No.6, by way of election petition.