- (1.) Heard Shri Bhoopendra Nath Singh, learned counsel for the petitioner and learned standing counsel. 1. The Petitioner/Ram Sewak Singh challenges the correctness of order dated 6.2.2014 passed by Election Tribunal/ Sub Divisional Officer, Chail, Kaushambi in Election Petition No.16 of 2010, declining to try an issue as a "preliminary issue". Ram Suchit/respondent no.2, filed an election petition under Section 12-C of the U.P. Panchyat Raj Act, 1947 (short "the Act") challenging the election of writ petitioner as Gram Pradhan.
(2.) On 23.11.2013, an application was filed by writ petitioner for framing two preliminary issues which are extracted herein: 1. XXX XXX XXX 2. XXX XXX XXX However, on 21.12.2013, following issue was framed: 1. XXX XXX XXX
(3.) The Election Tribunal vide impugned order dated 6.2.2014 declined to try the issue framed on 21.12.2013 as a preliminary issue.;