Neeraj Tiwari, J. - (1.) Heard Sri A.P. Paul, learned counsel for the petitioner, learned Standing Counsel for respondents 1 and 2 and Sri Dinesh Kumar, learned counsel for respondent no. 3.
(2.) With the consent of learned counsel for the parties, without calling for counter affidavit, the petition is being decide at the admission stage itself.
(3.) The case of the petitioner is that respondent no. 3 has earlier filed Election Petition No. 01 of 2015-16 before Prescribed Authority/ S.D.O., Mathura, under section 12 of U.P. Panchayat Raj Act. The petitioner has also filed objection in the said election petition, which was dismissed by Prescribed Authority/ SDO, Chhata, Mathura vide order dated 17.10.2016. Against the said order, respondent no. 3 has preferred Civil Revision No. 134 of 2016 before Additional District Judge, Court No. 5, Mathura, which was allowed vide order dated 15.11.2017 and the matter is remanded back to Prescribed Authority/ S.D.O., Mathura to pass a fresh order in accordance with law. Thereafter, the matter was again heard by the Prescribed Authority and the Prescribed Authority vide its order dated 22.2.2018 has ordered for recounti.;