YASHWANT VARMA,J. - (1.) Heard learned counsel for the petitioner and Sri Sanjay Kumar Upadhyay, learned counsel appearing for the respondents.
(2.) This petition calls in question the orders dated 19 June 2015 and 12 May 2017 pursuant to which the candidature of the petitioner has come to be cancelled. In terms of the first order, the respondents had taken the position that the petitioner had deliberately suppressed the fact of his involvement in two criminal cases bearing No. 152 of 2006 under Sections 323, 504 and 506 IPC and 166 of 2009 under Sections 323,504 IPC.
(3.) The order dated 19 June 2015 was assailed by way of Writ-A No. 45917 of 2015 which came to be disposed of on 13 December 2016 requiring the respondents to reconsider the candidature of the petitioner bearing in mind the principles enunciated by the Supreme Court in Avtar Singh v. Union of India and others(2016) 8 SCC 471.;