- (1.) Heard Sri Ashok Khare, learned Senior Counsel and Sri Salil Kumar Rai for the petitioners and Sri R.K. Ojha and Sri B.D. Pandey for the respondents 3 to 12 as they contend that they have instructions on behalf of all these respondents and the learned Standing Counsel for the respondent Nos. 1 and 2.
(2.) The impugned order passed by the Deputy District Magistrate Mehdwal, District - Sant Kabir Nagar is under challenge whereby a decision has been rendered in relation to the claim of the parties by non-suiting the petitioner on the ground that the petitioner has not filed any document in relation to the elections having been held after 2009.
(3.) The elections set up by the respondent 3 has been accepted on the basis that the respondent no. 3 is in effective control over the society and further the elections were validly held.;