- (1.) Heard Sri M.N. Singh, learned counsel for the petitioner, learned Standing Counsel for respondent Nos. 1 to 5 and Smt. Manju R. Chauhan for respondent No. 6.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 11.1.2013 passed by the Prescribed Authority/Sub Divisional Magistrate, Sadar, District Mirzapur in Election Petition No. 4 of 2010-11 (Reeta Vs. Champa Devi and others).
(3.) Brief facts giving rise to the present writ petition are as follows:-;