Rajan Roy, J. - (1.) Heard learned counsel for the parties.
(2.) This is a writ petition challenging inter alia the decision dated 09.05.2013 passed by the District Judge, Ambedkar Nagar allowing the Election Petition No. 04 of 2012 filed by the opposite party No. 2 declaring the election of the petitioner as President of Municipality, Asharafpur Kichhauchha, District -Ambedkar Nagar as illegal. An order dated 08.05.2013 rejecting the application of the petitioner for adjournment and closing his evidence; another order dated 09.05.2013 rejecting the application for recall of the order dated 08.05.2013; another order dated 09.05.2013 rejecting the application for adjournment of the proceedings of the election petition till the hearing of the S.L.P. have also been challenged.
(3.) The case has a chequered history, it is, therefore, necessary to narrate relevant facts, which are as under.;