RANVIR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The proceedings of Election Petition No. 31 of 2015 and orders passed in it has been challenged through present writ petition.

(2.) Learned counsel for the petitioner submits that petitioner was elected Gram Pradhan of Gram Panchayat Gangat Kola, whose election was challenged through said election petition. He further submits that without filing required documents and completing formalities, election petition was filed, which was not maintainable. He submits that during the strike of lawyers, the prescribed authority had accepted the application of election petitioner and passed orders. He further submits that in spite of transfer application moved by petitioner, the prescribed authority is adamant to frame issues and pass order of recounting; therefore, proceedings of said election petition should be quashed.

(3.) From perusal of record, it is found that issues have not been framed in said election petition and time was afforded to opposite party No. 9 to file written statement. After filing of written statement, the issues would be framed and thereafter evidences would be received. After it any order on merit may be passed by prescribed authority. But before any of such proceeding, even before framing of issues, present writ petition has been filed. First hearing of the matter will start from the date of framing of issues, for which date was fixed, but before start of hearing, present writ petition has been filed without any sufficient reason.