MAYA DEVI Vs. SPECIAL JUDGE S C S T ACT KANPUR DEHAT
LAWS(ALL)-2002-1-184
HIGH COURT OF ALLAHABAD
Decided on January 29,2002

MAYA DEVI Appellant
VERSUS
SPECIAL JUDGE, S.C./S.T. ACT, KANPUR DEHAT Respondents

JUDGEMENT

R.R.Yadav, J. - (1.) The aforesaid two writ petitions are interlinked, therefore, I propose to decide both of them by a composite order making Writ Petition No. 34859 of 2001 as a leading case.
(2.) The aforesaid two writ petitions are posted today for admission, but with the consent of the learned counsel for the parties I propose to decide these two petitions on merits at admission stage.
(3.) The brief facts necessary for disposal of the aforesaid two writ petitions are that the petitioner in the leading case Smt. Maya Devi contested election for the office of Pradhan of Village Panchayat Arshadpur Block Maitha district Kanpur Dehat along with other six candidates. The election was held on 14.6.2000, in which respondent No. 3 Kusuma Devi was declared elected Pradhan of the aforesaid village panchayat by margin of 14 votes. Smt. Kusuma Devi obtained 305 votes whereas her nearest rival candidate Smt. Maya Devi obtained 291 votes.;


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