- (1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the respondents no. 1, 2 and 3. Notice on behalf of respondent no. 4 has been accepted by Sri Tarun Agrawal.
(2.) Petitioner was one of the persons who had filed his nomination for bye-election to 30 Bilari Legislative Assembly Constituency Moradabad. Bye-election was being held on account of vacancy caused due to death of sitting MLA in an accident. The returning officer for the constituency took up the scrutiny of the nomination papers on 30.04.2016 filed by various candidates. On scrutiny, the nomination paper filed by the petitioner was rejected on the same day on certain grounds, which need not be set out as they have no material to the issue being raised in this petition.
(3.) It is contended that the impugned order rejecting the nomination paper of the petitioner is illegal, unjustified and arbitrary and is liable to be quashed.;