- (1.) Heard Sri A.K.Srivastava, learned counsel for the petitioners and the learned Standing Counsel appearing for the State-respondents.
(2.) This writ petition has been filed with the following prayers: "1. issue a writ, order or direction in the nature of mandamus directing the District Magistrate/ District Election Officer, Gorakhpur, respondent no.3 to decide the petitioner's representation dated 8.4.2011 expeditously (Annexure no.4 to the writ petition). 2. issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. 3. Award cost of the writ petition in favour of the petitioner."
(3.) Pursuant to the earlier order dated 10.5.2011 no counter affidavit has been filed. Learned standing counsel appearing for the State prays for some more time to file counter affidavit. Keeping in mind the nature of the relief I do not find it appropriate to keep the writ petition pending by granting some more time for filing counter affidavit.;