- (1.) Heard Sri S.K. Mishra, petitioner in person, Sri Manish Mathur for the respondent no.1 and Sri S.B.Pandey for the respondent no.2.
(2.) This petition has been filed praying for a writ of mandamus directing the Election Commission of India to decide the first date of meeting of the 16th Assembly of Uttar Pradesh and then to announce the date of the elections that may be held in April or May, 2017 after the U.P. Board examinations.
(3.) The notification of the date of polls is within the exclusive domain of the Election Commission of India in view of its plenary powers under Article 324 of the Constitution of India as well as the statutory powers conferred on the Election Commission under the Representation of People Act, 1951 as well as other related laws.;