Rajendra Prasad Gupta vs State Of U.P. And 3 Others
2015 Latest Caselaw 2785 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55078 of 2015
 

 
Petitioner :- Rajendra Prasad Gupta
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Deepak K. Jaiswal,Prashant Pandey
 
Counsel for Respondent :- C.S.C.
 

 
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  no.2 and 3 to consider and decide the objection dated 15.4.2015 filed under Rule 10 of U.P.Panchayat Raj (Electoral Registration) Niyamawali, 1994 for correction of entry in Electoral Roll-2015 of  Vidhan Sabha/Gram Panchayat Electoral Constituency, Jaswant Nagar, Etawah.

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).

In view of the aforesaid, this appeal is also disposed of for same reasons and with same directions.

Order Date :- 29.9.2015

Ashish Pd.