JUDGEMENT
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(1.) Heard Dr. Lal Bahadur, petitioner (in person) as well as Sri O.P. Srivastava, learned Senior Advocate assisted by Sri V.K. Dubey, learned counsel for respondent no. 2 - Election Commission of India.
(2.) The petitioner who has appeared in person has assailed the action of the Returning Officer whereby his nomination papers have been rejected by means of order dated 24.01.2019.
(3.) The petitioner has prayed for a writ of certiorari for quashing of the order dated 24.04.2019, passed by the Returning Officer. Further prayer has been made by the petitioner for directing the respondents to accept nomination papers of the petitioner and permit him to contest the elections of 55 Parliamentary Constituency, Ambedkar Nagar which is scheduled to be held on 12.05.2019.;
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