Murari Mishra vs State Of U.P. & 3 Others
2015 Latest Caselaw 1215 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38132 of 2015
 

 
Petitioner :- Murari Mishra
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- K.D. Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

The State Election Commission has issued a notification on 17 May 2015 inter alia communicating the election programme for conducting elections of Gram Panchayats. Paragraph 3 of the notification states that since the election process has commenced, action for carrying out reconstitution of the Panchayats should not be initiated unless already completed.

Having due regard to the rationale indicated in the notification of the Election Commission which is placed on the record, we see no reason to entertain this petition which seeks to question the order dated 13 June 2015 of the first respondent and a mandamus for completing the process of reorganisation of the Gram Panchayats in the District of Kushinagar. The petition is, accordingly, dismissed. There shall be no order as to costs.

Order Date :- 13.7.2015

Ashish Pd.