PANCHAM MAURYA Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2012-10-247
HIGH COURT OF ALLAHABAD
Decided on October 10,2012

Pancham Maurya Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) We have heard Shri Babu Nandan Singh, learned counsel for the petitioner, the learned standing counsel appearing for the respondent Nos. 1 to 4 and Shri G.D. Mishra, learned counsel for the respondent No. 5, and perused the record. The present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 29.9.2012 (Annexure-7 to the writ petition) in respect of the Objections filed by the petitioner against the Voter-List as also for quashing the Notification dated 29.9.2012 (Annexure-8 to the writ petition) notifying the final determination of the total number of members, number of Constituencies, extent of the Constituencies and the reserved seats.
(2.) From the averments made in the writ petition, it is evident that the election process has already started. In the circumstances, we are not inclined to exercise our Writ Jurisdiction under Article 226 of the Constitution of India in the matter so as to hinder the on-going election process.
(3.) Rule 444C of the U.P. Cooperative Societies Rules, 1968 framed under the U.P. Co-operative Societies Act, 1965 lays down as under: 444C.-- (1) The election in a co-operative society shall not be called in question either by arbitration or otherwise except on the ground that- (a) the election has not been a fair election by reasons that corrupt practice, bribery or undue influence has extensively prevailed at the +election, or (b) the result of the election has been materially affected- (i) by improper acceptance or rejection of any nomination, or (ii) by improper reception, refusal or rejection of voters, or (iii) by gross failure to comply with the provisions of the Act, the rules or the bye-laws of the society. Explanation.--For the purpose of this rule corruption, bribery or undue Influence shall have the meaning assigned to each under Section 123 of the Representation of People Act, 1951. (2) A dispute relating to election shall be preferred by the aggrieved party within forty-five days of the declaration of the result.;


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