SMT. RUMA RAJ Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard Mr. Shashi Anugrah Narain, learned senior counsel along with Mr. Shivendra Kumar Sinha, learned counsel for the petitioner; Mr. Md. Obaidullah, learned AC to SC-10 for the State; Mr. Amit Shrivastava along with Mr. Sanjeev Nikesh, learned counsel for the State Election Commission and Mr. P. K. Shahi, learned senior counsel along with Mr. Sumeet Kr. Singh, learned counsel for the respondent no. 6.

(2.) The writ petition was originally filed seeking the following reliefs:

(3.) However, due to subsequent development by which the respondent no. 6 having been held to be the sole candidate, whose nomination was held valid, was also declared elected and certificate issued by the respondent no. 5 on 16.05.2017. Thus, the petitioner has assailed the said by filing Interlocutory Application No. 3987 of 2017.