Naresh Pal vs Prescribed Authority /Sub Div. ...
2015 Latest Caselaw 2259 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 51550 of 2015
 

 
Petitioner :- Naresh Pal
 
Respondent :- Prescribed Authority /Sub Div. Magistrate And 6 Others
 
Counsel for Petitioner :- Praveen Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

The petitioner is seeking a direction to the Prescribed Authority/Sub-Divisional Magistrate, Sahsawan, Budaun to decide the Election Petition being Case No. 1, under Section 12-C of the U.P.Panchayat Raj Act. 

The order sheet would reflect that the matter has been remanded by the revisional court to the Prescribed Authority on 29 October 2014 and the papers were received by the Prescribed Authority on 16 February 2015, the petitioner has not brought on record the order sheet subsequent to 16 February 2015. In such circumstances, no direction can be issued to expedite the matter.

The writ petition is accordingly dismissed. However, dismissal of the writ petition shall not preclude the petitioner to approach the Prescribed Authority to get the case expedited.

Order Date :- 10.9.2015

sfa/