VIKRAM NATH,J. - (1.) Arguments in this matter were completed on 16.4.2018. Thereafter we had required the learned Chief Standing Counsel to produce the original record along with sealed ballot box which have been produced today.
(2.) Heard Dr. L.P. Misra along with Sri. Sharad Pathak and Sri. Satyanshu Ojha, learned counsels for the petitioners, Sri. Ramesh Pandey, learned Chief Standing Counsel along with Sri. Manish Mishra, learned Standing Counsel for the Staterespondents and Sri. Anil Tiwari along with Sri. Rajiv Pandey, learned counsels appearing on behalf of the intervenors who had filed an impleadment application. We have gone through the pleadings and also perused the original record.
(3.) By means of the present petition, the petitioners have prayed for the following reliefs:- "(a) To issue a writ, order or direction in the nature of Certiorari quashing the impugned Notice dated 31.08.2017 issued by the Opp-party No. 2, the true copy of which is contained as Annexure No. 1. (b) To issue a writ, order or direction in the nature of Mandamus directing the Opp. Parties to interfere in the peaceful functioning of the petitioner No9.1 as Pramukh of Kshetra Panchayat-Gaura, District Pratapgrah pursuant to the impugned Notice 31.08.2017. (c) To award the cost of the petition in favour of the petitioner No. 1. (d) To issue any other writ, order or direction in the nature and manner which this Hon'ble Court deems fit and proper in the circumstances of the case.";