- (1.) Heard Sri Agnihotri Kumar Tripathi for the petitioner and Sri K.S.Kushwaha, learned Standing Counsel for all the respondents.
(2.) Since a pure legal submission was advanced, learned Standing Counsel stated that he does not propose to file counter affidavit and matter may be heard on merit. I proceed to decide the matter accordingly.
(3.) The learned counsel for petitioner submitted that advertisement in question to the extent it provides that a candidate should restrict his application for only five districts in U.P. in his/her choice is illegal and ultra vires of the statute.;