- (1.) Heard Mr. A.M. Tripathi, learned counsel for petitioner, Mr. Nipendra Mishra, learned counsel holding brief of Mr. Manish Kumar, learned counsel for opposite party no. 1, learned Standing Counsel for opposite party no. 2 and Mr. Sudhir Kumar Singh, learned counsel for opposite party no. 3.
(2.) The writ petition has been filed challenging the order dated 19.12.2012 passed in Panchayat Revision No. 2 of 2012 (Chaubey Vs. Guru Prasad and others).
(3.) Learned counsel for petitioner submits that the election petition was filed under Section 12-C (6) of U.P. Panchayat Raj Act, 1947 (for short 'the Act') by opposite party no. 3, the same was dismissed vide order dated 15.5.2012 by the opposite party no. 2/Prescribed Authority. Feeling aggrieved, the opposite party no. 3 had preferred the aforesaid revision before opposite party no. 1. The revisional Court while re-appreciating the evidence has ordered for recounting of votes maintaining secrecy of ballot and to pass appropriate orders after that.;