Saumitra Dayal Singh, J. - (1.) This writ petition has been filed by the petitioner for seeking the following relief:- (i) Issue a writ order of direction in the nature of certiorari quashing the order dated 2.5.2013 passed by respondent no.2. (ii) Issue a writ order or direction in the nature of mandamus commanding and directing the respondents not to give effect the impugned orders dated 2.5.2013 passed by respondent no.2.
(2.) By the order dated 2.5.2013, while hearing the election petition, Additional District Judge, Court No.3, Ghaziabad has allowed the application paper no. 44-Ga and thereby directed for production of voter list, voter register and electronic voting machine in evidence, in election petition no. 12 of 2012.
(3.) Briefly, facts giving rise to the present petition are that the petitioner and respondent no.3, Vijay Kumar Singh, respondent no.3 had contested the election of ward no.9 Nagar Nigam, Ghaziabad in the year 2012. The petitioner was declared successful in that election which has been challenged by respondent no.3 by filing the election petition no. 12 of 2012 before the Additional District Judge, Court No.3 Ghaziabad.;