- (1.) This Hon'ble Court had passed the following order on 30.01.2019: "Both the learned counsel submit that the Division Bench has already observed while deciding the appeal that the matter requires final adjudication at admission stage. In view of the above, the miscellaneous application dated 23.01.2019 stands disposed of. List this case for final disposal on 8 th February, 2019."
(2.) In view of the aforequoted order as well as upon insistence of learned counsel for the parties, the matter has been heard finally.
(3.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs: "i) the impugned order dated 10.07.2018 (Annexure- 12) and the order dated 25.09.2017 (Annexure-6) passed by the learned election tribunal in Election Petition No.60/2015 (Pratap Singh Vs. Gayad Ram) may kindly be quashed and set aside; and ii) the application (Annexure-4 and 8) filed by the humble petitioner may kindly be ordered to be allowed and the election petition may kindly be rejected; and iii) any other order or direction, which this Hon'ble Court deems fit and proper in the facts and circumstances of the present case may kindly be passed in favour of the humble petitioner." ;