Mahesh Chandra vs State Of U.P. And 3 Others
2015 Latest Caselaw 4253 ALL

Citation : 2015 Latest Caselaw 4253 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Mahesh Chandra vs State Of U.P. And 3 Others on 18 November, 2015

Bench: Dilip Gupta, Mukhtar Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 63157 of 2015
 

 
Petitioner :- Mahesh Chandra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kuldeep Singh Chahar
 
Counsel for Respondent :- C.S.C.,Tahira Kazmi
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Mukhtar Ahmad,J.

The petitioner is aggrieved by the location of polling booth for the Gram Panchayat elections.

Apart from the fact that it will not be appropriate for the Court to interfere as the elections are to be held very soon, learned Additional Advocate General has pointed out that a notification on 29 October 2015 has been issued by the State Government exercising the powers under Section 12-BB of the Uttar Pradesh Panchayat Raj Act, 1947 declaring that the elections will be held from 7 November 2015.

The Court, therefore, declines to entertain this petition. It is, accordingly, dismissed.

Order Date :- 18.11.2015

M.A.Ansari

(Dilip Gupta, J.)

(Mukhtar Ahmad, J.)