- (1.) Mohd. Islam as well as Mohd. Asif Khan are before this Court, assailing the validity of the Notification dated 05.10.2016 issued by the State Election Commissioner, U.P. Lucknow notifying bye-election to fill up the post of President/Chairman, Nagar Palika Parishad, Deoband, District Saharanpur.
(2.) Petitioners claim that they are recorded elector of Nagar Palika Parishad, Deoband, District Saharnpur and they are before this Court to assail the validity of the illegal exercise being undertaken by the State Election Commissioner, U.P. Lucknow by proceeding to hold the election of President/Chairman of Nagar Palika Parishad, Deoband, District Saharanpur. Crated.
(3.) Earlier election programme had been notified on 25.05.2012 for holding the election of office bearer of Nagar Palika Parishad, Deoband, District Saharanpur and pursuant thereto election for the post of President/Chairman and Sabhasad of Nagar Nigam has been held wherein Maviya Ali was declared elected as Chairman on 07.07.2012 by returning officer on account of obtaining majority vote and oath of the office was also administered in the first meeting of Nagar Palika Parishad, Deoband, District Saharanpur.;