Ashok Bhushan, J. - (1.) Heard learned Counsel for the parties.
(2.) Pleadings arc complete in Writ Petition No. 7133 of 2003, which is sufficient to decide Writ Petition No. 423 of 2004 also. With consent of the parties, the writ petitions are being finally decided.
(3.) Writ Petition No. 423 of 2004 (hereinafter referred to as first writ petition) has been filed challenging the order dated 27th December, 2003 passed by Prescribed Authority directing for recount of votes in Election Petition No. 10 field by Smt. Fahmida, Respondent No. 2 in first writ petition. Writ Petition No. 7133 of 2004 (hereinafter referred to second writ petition) has been filed by Smt. Fahmida, the election petitioner, challenging the order dated 31.1.2004 passed by 1st Additional District Judge, Ghazipur in Panchayat Revision No. 23 of 2004 (Smt. Arshadi v. Smt. Fahmida) allowing the revision and setting aside the order of Prescribed Authority by which the election petition filed by Smt. Fahmida was allowed.;