S.P.Mehrotra - (1.) -The petitioner has filed this writ petition under Article 226 of the Constitution of India, inter alia, challenging the order dated 29.4.2002 passed by respondent No. 1 and the order dated 30.10.2000 passed by respondent No. 2. The said orders have been filed as Annexures-5 and 3 to the writ petition, respectively.
(2.) IT appears that the respondent No. 3 filed an election petition under Section 12C (1) of the U. P. Panchayat Raj Act, 1947, questioning the election of the petitioner as Gram Pradhan in village Jajnar block Puvarka, Tehsil and district Saharanpur. A copy of the election petition has been filed as Annexure-1 to the writ petition. A perusal of the election petition shows that the result of the election of the Gram Pradhan was declared on 25th June, 2000 and the election petition was filed on 17.7.2000. Subsequently, it appears that the respondent No. 3 filed an application seeking certain amendments in the election petition on 18.8.2000. A copy of the amendment application has been filed as Annexure-2 to the writ petition. By an order dated 30th October, 2000 (Annexure-3 to the writ petition), the prescribed authority/ Sub-Divisional Officer, Saharanpur (respondent No. 2) allowed the said amendment application, dated 18.8. 2000 filed by the respondent No. 3.
(3.) THE petitioner, thereupon, filed a Revision No. 122 of 2000 before the District Judge, Saharanpur, and the same was transferred to the Additional District and Session Judge (Fast Track Court No. 4), Saharanpur (respondent No. 1). By his judgment and order dated 29.4.2002, the learned Additional District and Session Judge (Fast Track Court No. 4), Saharanpur (respondent No. 1) dismissed the said Revision No. 122 of 2000, filed by the petitioner.;