Aloke Chakrabarti, J. - (1.) Challenging the order dated 22.5.1999 passed by the learned XIII Additional District Judge. Agra. directing Inspection of ballot papers, this writ petition was filed.
(2.) Admitted background facts are that there was an election for the office of Deputy Mayor of Nagar Nigam, Agra, on 21.6.1998. The petitioner was elected therein. The respondent No. 2 filed election petition challenging the election of the petitioner wherein subsequently an application was filed by the respondent No. 2 for inspection of seven ballots, which were rejected as invalid at the time of counting.
(3.) The respondent No. 2 has filed counter-affidavit and has contested the proceeding.;