IN THE MATTER OF MOHD. AKHTAR CHOORIWALA Vs. SMT. PUJA PAL
LAWS(ALL)-2017-2-28
HIGH COURT OF ALLAHABAD
Decided on February 03,2017

In The Matter Of Mohd. Akhtar Chooriwala Appellant
VERSUS
Smt. Puja Pal Respondents

JUDGEMENT

Pankaj Mithal, J. - (1.) The elections were notified to elect the representatives of the 16th Legislative Assembly U.P.
(2.) According to election programme announced the nomination for the 261 Assembly Constituency, Allahabad West started on 21.1.2012 and ended on 28.1.2012. The polling was held on 15.2.2012 and the counting was done on 6.3.2012. The result was declared the same day and the respondent Smt. Puja Pal was declared elected from the said Constituency.
(3.) The petitioner Mohd. Akhtar Chooriwala alleging himself to be the National President of Urdu Development Organization and the State President of All India United Muslim Morcha and resident of Khuldabad, Allahabad as on electoral of the aforesaid Assembly Constituency, filed this petition challenging the election of the returned candidate on the sole ground that he was not supplied with the nomination paper in Urdu despite repeated demands in violation of the order dated 4.5.2001 of the Chief Election Commissioner, U.P., and various other similar orders and therefore the election stands vitiated for non compliance of the same.;


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