Anil Kumar, J. - (1.) Heard Sri Ravi Singh, learned counsel for petitioner, Sri A.Z. Siddiqui, learned counsel for respondent No. 1 as well as Sri Anil Kr. Chaubey, learned State counsel on behalf of respondent Nos. 7 & 8 and perused the record. Notice to respondent Nos. 2 to 5 & 9 are dispensed with.
(2.) Facts in brief of the present case are that an election for electing Gram Pradhan of Village Panchayat Majhiya Block Hariyawa Tehsil & district Hardoi has held in which the petitioner has been declared successful.
(3.) Aggrieved by the said facts, respondent No. 1/Smt. Uttaradevi has filed an election petition in which respondent Nos. 2 to 6 who are the other candidates in the election are impleaded as formal parties, before respondent No. 7/Sub-Divisional Magistrate/Election Authority, Hardoi under Section 12(c) of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as the Act) on 22.12.2015 in which she has moved an application for amendment under Order 6 Rule 17 CPC on 11.08.2016 to which petitioner filed her objection on 19.08.2016, rejected by order dated 19.08.2016. Thereafter, again respondent No. 1/Smt. Uttaradevi moved a second application for amendment on 19.05.2017 to which petitioner filed an objection inter alia taking a ground that on the same cause of action, second application for amendment is not maintainable, however, the same was allowed by order dated 30.05.2017 passed by respondent No. 7, challenged by the petitioner by filing a revision before respondent No. 9/District Judge, Hardoi, rejected by order dated 03.07.2017. In view of the said factual background, present writ petition has been filed.;