PANKAJ NAQVI, J. - (1.) Heard Sri Narendra Kumar Pandey, learned counsel for the petitioner and Sri Rajeev Kumar Shukla, the learned Standing Counsel.
(2.) Sri Shukla, the learned Standing Counsel states that in view of the nature of the dispute, he does not propose to file any counter affidavit.
(3.) The election petition filed by the petitioner under Section 12-C of the U.P. Panchayat Raj Act, 1947 on 22.1.2016, did not accompany the stipulated treasury challan deposit which, was later furnished on 13.5.2016. A preliminary objection raised by the election-respondent/returned candidate that as the election petition did not accompany the stipulated deposit, the election petition was not maintainable, found favour with the Election Tribunal under the order dated 5.7.2016.;