- (1.) We have heard learned counsel for the petitioner, Shri Shambhu Chopra, learned counsel for respondent No. 1, the Chief Election Commissioner and Shri Ravi Kant, learned Senior Advocate for the proposed intervenor, the Bahujan Samaj Party (for short, 'the BSP') and Sri. M.S. Pipersenia, learned Standing Counsel for the State of U.P.
(2.) It may be noted that earlier the petitioner had filed a petition in public interest, which was allowed to be withdrawn by a Bench of this Court consisting of Hon'ble the Chief Justice Rafat Alam and Justice Ranvijay Singh on 11.1.2012, after passing the following order: "Learned counsel for the petitioner when faced with the objection raised by the other side that this petition is not in conformity with the Rules of the Court as the petitioner has not disclosed his credentials and other details as required under the Allahabad High Court (Amendment) Rules, 2010, sought leave of this Court to withdraw this petition with the liberty to file another petition with proper pleading and prayers. Prayer is allowed. This petition is, accordingly, dismissed as withdrawn with the above liberty."
(3.) For meeting the objections raised in the earlier order of this Court dated 11.1.2012 that the petitioner has not disclosed his credentials and other details as required under the Allahabad High Court Amendment Rules, 2010, the petitioner in the present petition mentions that he is a graduate from the Kanpur University and at present residing at Allahabad and is living out of the income from his parental properties. He has no political ambitions and is not concerned with any political party. He also claims not to be interested in any kind of publicity in the matter.;