Rajnath Maurya And Another vs State Of ...
2015 Latest Caselaw 2485 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. BENCH No. - 8507 of 2015
 

 
Petitioner :- Rajnath Maurya And Another
 
Respondent :- State Of U.P.Throu.Prin.Secy.Panchayati Raj Lko.& Ors.
 
Counsel for Petitioner :- Deepanshu Dass,Kuldeep Pati Tripathi,Prashant Singh Atal,Surya Bhan Pandey
 
Counsel for Respondent :- C.S.C.,Aprajita Bansal
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Attau Rahman Masoodi,J.

Heard counsel for the petitioners, Sri V.B. Singh, learned Advocate General,U.P. assisted by Sangeeta Tiwari-standing counsel appearing for respondent no. 1 and 2 and Sri J.N. Mathur, senior counsel assisted by Aprajita Bansal representing the election commission-respondent no. 3.

Counter affidavit filed on behalf of respondent no. 1 and 2 is taken on record. Counter affidavit on behalf of respondent no. 3-Election Commission may be filed within three days as prayed.

Rejoinder affidavit to the counter affidavit filed on behalf of respondent no. 1 and 2 as well as the counter affidavit to be filed on behalf of Election Commission, shall be filed by the petitioner by 28.9.2015.

Put up this matter on 29.9.2015 before the appropriate Bench.

Order Date :- 21.9.2015/SNT