B. Amit Sthalekar, J. - (1.) Heard Sri Rakesh Pande, learned counsel for the petitioner, Sri Ajay Shankar, learned counsel for the respondent no. 5 and the learned Standing Counsel for the State-respondents.
(2.) Sri Ajay Shankar states that he does not want to file any counter affidavit.
(3.) The petitioner in the writ petition is seeking quashing of the order dated 15.2.2018 passed by the Sub Divisional Magistrate, Baberu, District Banda whereby he has ordered recounting of votes.;