R.M. Sahai, R.P. Singh, J. - (1.) This petition is directed against postponement of election by order, dated 23rd July. It is urged that ground on which election has been postponed is illegal and that such order could not have been passed by the Registrar. Whether this is correct or not need not be gone into. Admittedly earlier, election was fixed for 31st July, 1988. In case we stay the operation of this order then it will not be possible to hold election on 31st July, 1988 in accordance with rules. Therefore, we are not inclined to grant any interim order. At the same time protecting interest of petitioner Registrar is directed that no further adjournment be granted and election scheduled to be held on 25th September, 1988 may be held in accordance with rules.
(2.) With these observations, this petition is disposed of copy of this order may be given to learned Counsel for the petitioner on proper application within 24 hours. Decided accordingly.;