- (1.) Heard Sri N.K. Pandey, learned counsel for the petitioner and Sri Amit Krishna, learned counsel for respondent no.1.
(2.) By this writ petition, the petitioner has prayed for the following reliefs : "(i) issue a writ, order or direction in the nature of certiorari calling for the record of the case and quashing the order dated 24.12.2014 as well as exparte order dated 20.3.2014 passed by Additional District Judge (Court No.10), Bareilly/Election Tribunal in Election Petition No.41 of 2010, (Khalid Khan v. Sangeeta and others) and dismissed the election Petition No.41 of 2010 ; (ii) issue a writ, order or direction in the nature of mandamus directing the respondents not to give effect to exparte order dated 20.3.2014 and 24.12.2014 passed by Election Tribunal and further to restrain Shri Khalid Khan, respondent no.1 from working as member of Zila Panchayat from Ward No.25 of Zila Panchayat, Bareilly and further to direct the respondents to ascertain the result of election on the basis of the result of recounting."
(3.) Briefly stated the facts of the present case are that petitioner as well as the respondent no.1 were contesting candidates amongst others from Ward No.25 of Zila Panchayat in the election of the members of Zila Panchayat, Bareilly. Polling was held on 17.10.2010. Result was declared on 30.10.2010 in which the petitioner was declared successful. She secured 4,976 votes, while the respondent no.1 secured 4,923 votes.;