Satya Poot Mehrotra and Zaki Ullah Khan, JJ. - (1.) WE have heard Shri Shailendra, learned Counsel for the petitioner, the learned Standing Counsel appearing for the respondent Nos. 1, 3, 4 and 6, Shri S.K. Singh, learned Counsel for the respondent No. 2 and Shri Nisheeth Yadav, learned Counsel for the respondent No. 7. The present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, inter -alia, praying for quashing the election of the respondent No. 7 as Block Pramukh, Kshettra Panchayat Meja, District -Allahabad as unopposed candidate on 4.1.2013.
(2.) IT is submitted by Shri Shailendra, learned Counsel for the petitioner that the petitioner was not permitted to file her nomination on 2.1.2013. Various factual averments have been made by the petitioner narrating the circumstances in which the petitioner could not file her nomination on 2.1.2013. It is further submitted that even though the respondent No. 7 has been declared elected but the election of the respondent No. 7 has not so far been notified.
(3.) THE learned Standing Counsel appearing for the respondent Nos. 1, 3, 4 and 6 and Shri Nisheeth Yadav, learned Counsel for the respondent No. 7 submit that the petitioner in the present Writ Petition is challenging the election of the respondent No. 7 as Block Pramukh.;