- (1.) None has appeared for the petitioner. The petition relates to the year 2005. 12 years have gone by. The court cannot wait for appearance for indefinite period.
(2.) We have gone through the contents of the petition and relevant documents and have considered the issue.
(3.) It has been pleaded that elections to Keshetra Panchayats and Zila Panchayats were scheduled under Notification issued by State Election Commission. The elections were to be held from 14.10.2005 to 23.10.2005. The notice for filing nomination papers, scrutiny and withdrawal was issued for 26.9.2005. The petitioner filed his nomination for the post of Member, Keshetra Panchayat, Mahmoodabad Ward No.36, Mall Sarai, District Sitapur. At the time of scrutiny of the nomination papers, no objection was raised. The petitioner was alloted symbol alongwith other candidates. The relevant documents have been appended as Annexure No.3.;