S.K.Sen, J. - (1.) We have heard learned counsel Mr. R. N. Gupta for petitioner and learned standing counsel for respondents.
(2.) In the instant writ petition the petitioner has prayed for the following reliefs : (i) A writ order or direction in the nature of certiorari the result of respondent No. 7 to be elected as Corporator Lucknow Corporation declared on 25.11.2000 be quashed. (ii) Writ order or direction in the nature of mandamus the provisions of Section 62 (2) of Municipal Corporation Act, 1959 be declared as ultra vires and opposite parties be commanded to hold a fresh election after preparation of final voter list. (iii) the cost of the writ petition be awarded to the petitioner against opposite parties. (iv) Any other writ order or direction befitting in the circumstances of the case be also passed.
(3.) The contention of the writ petitioner is that some voters whose names figure in the list which is part of the voters list which is annexed to the writ petition at page 60 to 90 have been allowed to cast votes although they are not eligible to cast votes being not included in the original voters list.;