Rajnish Kumar, J. - (1.) Heard Sri Praveen Kumar, learned counsel for the petitioner, learned Standing Counsel appearing for opposite party no.1 and Sri Mohd.Azmal Khan, learned counsel appearing for opposite party no.2. Nobody has put in appearance for opposite party nos. 3 to 8 despite service.
(2.) The petitioner has approached this Court challenging the order dated 28.11.2017 passed by opposite party no.1, by means of which the application for amendment has been allowed without considering the objection filed by the petitioner.
(3.) Submission of learned counsel for the petitioner is that general election of Gram Panchayat in Village- Naandi, Block-Bazarshukul, District-Amethi for the post of Pradhan was held in the year 2015, in which the petitioner was declared winner and elected as Pradhan. The opposite party no.2 being influenced by the opponents of the petitioner, with mala fide intention, filed Suit No. T-20160471021249/16 under Section 12(c) of the U.P. Panchayat Raj Act, 1947 against the petitioner before the opposite party no.1 on 23.02.2016 claiming therein that the authorities may be directed to re-count the ballot papers casted in all the three Booth Nos. 122,123 & 124 for Naandi Gram Panchayat in question.;