Sambhu Nath @ Sambhu Charan Pathak vs State Of U.P. & 18 Others
2013 Latest Caselaw 7406 ALL

Citation : 2013 Latest Caselaw 7406 ALL
Judgement Date : 11 December, 2013

Allahabad High Court

Sambhu Nath @ Sambhu Charan Pathak vs State Of U.P. & 18 Others on 11 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 67877 of 2013
 

 
Petitioner :- Sambhu Nath @ Sambhu Charan Pathak
 
Respondent :- State Of U.P. & 18 Others
 
Counsel for Petitioner :- Hemendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

The relief claimed in the petition has been confined to the early disposal of the election petition No. 1 of 2012 under Rule 16 of the Uttar Pradesh Municipalities Conduct of Elections of President and Election Petition Order 1983.

In view of the aforesaid, writ petition is disposed of with a direction to the Election Tribunal to dispose of the election petition within two months from the date of production of a certified copy of this order.

Order Date :- 11.12.2013

Priyanka

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