U.C.Srivastava, S.H.A.Raza, JJ. - (1.) In view of Full Bench decision dated 2-5-1990, the writ petitions are allowed and the order dated 25-1-1990 issued by opposite party No. 7 contained in Annexure-5 in writ petition No. 1017 of 1990; order dated 25-1-1990 issued by opposite party No. 7 contained in Annexure-6 in writ petition No. 1020 of 1990 ; order dated 11-1-1990 issued by opposite party No. 2 in writ petition No. 1428 of 1990 ; orders dated 10-1-1990 and 2-2-1990 passed by opposite party No. 1 in writ petition No. 1674 of 1990 ; notification dated 9-2-i 990 contained in Annexure-4 in writ petition No. 2258 of 1990 ; and the order dated 10-1-1990 passed by opposite party No. 1 in writ petition No. 2996 of 1990 are quashed. A mandamus is issued directing the opposite parties to declare the result of the elections for the post of Delegates of Hasangani branch, Gola Gokaran Nath Kheri branch, Unnao branch, Lalganj branch, Haidergardh branch, Sahsawan branch, Azamgardh and Lalganj branch, Marianhun branch Jaunpur, Akbarpur branch Faizabad and Sagri branch Azamgardh prayed for in respective writ petitions pursuant to the election process held as per programme announced earlier. The opposite parties will start the process of election from the disrupted stage, that is, after withdrawal of the nomination papers in respect of the election for the post of Delegates as mentioned above and announce their result. There will be no order as to costs. Petition allowed.;