RAJNISH KUMAR, J. - (1.) Heard Sri A.Z. Siddiqui, learned counsel for the petitioner and Sri Apoorva Tiwari, learned counsel for the opposite party no.2. For the order proposed to be passed, issuance of notice to opposite party nos. 1 and 3 to 6 is dispensed with.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 12.07.2018 passed by the District and Sessions Judge/Special Judge(Essential Commodities Act), Hardoi on Panchayat Revision No. 10 of 2017, by means of which revision has been dismissed.
(3.) Submission of learned counsel for the petitioner is that the election for the office of Pradhan was held in the year 2015 in respect of Gram Panchayat Khamoura,Vikas Khand-Harpalpur, Tehsil and District Hardoi, in which the petitioner alongwith opposite party nos. 2 to 6 were contesting candidates. After polling and counting of votes, the petitioner secured 410 votes and close rival Lajjavati allegedly got 407 votes and the petitioner was declared winner. Thereafter, the oath of office of Pradhan was administered. The opposite party no.2, who lost the election, filed an Election Petition under Section 12-C of the U.P. Panchayat Raj Act, 1947(hereinafter referred to as the Act of 1947) before the Sub Divisional Officer, which was dismissed by the Tribunal. The opposite party no.2 preferred a Revision No. 2 of 2016 under Section 12-C of the Act of 1947 before the Additional District and Sessions Judge/Special Judge, Hardoi. The District Judge, Hardoi passed an order directing for production of documents on 31.08.2016.;