The Allahabad High Court has given instructions to hold the election of Swar Vidhan Sabha seat of Rampur, which was vacant due to cancellation of election of Abdullah Azam, son of SP MP Azam Khan by Allahabad High Court.
The order was handed by a bench of Justice Shashikant Gupta and Justice Pankaj Bhatia on a petition filed by Shafiq Ahmed, former chairman of Nagar Palika Parishad Swar. Based on the petitioner advocate Vikrant Pandey, the election for the seat of Swar Vidhan Sabha was cancelled by the Allahabad High Courtroom on 16 December 2019. As a result of the elected MLA there Abdullah Khan contested on the idea of wrong birth certificates.
The court has directed the government to issue a notification for the re- election. Currently the bypolls are being held on vacant seats with UP but no notification has been issued for 4 assembly seats.
Source- Indian Legal Bureau
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