Ravindra Nath Yadav vs State Election Commission And 3 ...
2015 Latest Caselaw 2462 ALL

Citation : 2015 Latest Caselaw 2462 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Ravindra Nath Yadav vs State Election Commission And 3 ... on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53828 of 2015
 

 
Petitioner :- Ravindra Nath Yadav
 
Respondent :- State Election Commission And 3 Others
 
Counsel for Petitioner :- S.P.S. Parmar
 
Counsel for Respondent :- C.S.C.,Sunil Kr. Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

This writ petition has been filed for a writ of mandamus commanding the respondents to permit the petitioner and other resident of the village to cast their vote in the upcoming panchayat elections.

The controversy raised by means of the present writ petition stands settled under the judgment and order of this Court dated 14.09.2015 passed in Civil Misc. Writ Petition No. 52509 of 2015 (Prabhu Nath Mishra vs. State of U.P. And 4 Others).

The present writ petition is also disposed off for the same reasons and with similar observations.

Order Date :- 18.9.2015

Ashish Pd.