RAJESH KUMAR Vs. DISTT JUDGE SHRAWASTI & ORS

JUDGEMENT

(1.) Heard Sri M.A. Khan learned Senior Advocate Assisted by Sri Nagendra Kumar Khare for the petitioner and Sri Asit Chaturvedi learned Senior Advocate assisted by Sri Shrawan Kumar Pandey counsel for opposite parties 3.

(2.) This is a writ petition under Article 226 of the Constitution of India. The petitioner was the runner up in the election to the office of Gram Pradhan whereas the opposite party no.3 was elected as Gram Pradhan and it is his election which was challenged by the petitioner before the Prescribed Authority through an Election Petition. The opposite parties 4 to 10 are the other contestants who have not challenged the election nor the order of the Prescribed nor the Revisional authority's order, therefore, before the writ Court they are proforma parties.

(3.) The petitioner herein filed the election petition with the prayer that the election result declared on 13.12.2015 be declared as void ab-initio and a nullity and an order of recounting be passed and the petitioner be declared elected.