- (1.) THIS writ application is taken up for final disposal along with the c. A. N. No. 7912 of 2008 with consent of the respective parties.
(2.) LET the affidavit-in-reply filed by the petitioner be kept on the record.
(3.) THE subject-matter of challenge in this writ application is the order dated May 22, 2008 passed by the respondent No. 3 cancelling the certificate issued by the counting officer of the Auxiliary Table in respect of the Election of writ petitioner.;