Sakeena vs Prescribed Authority/ Sub ...
2019 Latest Caselaw 945 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 8606 of 2019
 

 
Petitioner :- Sakeena
 
Respondent :- Prescribed Authority/ Sub Divisional Magistrate And 5 Others
 
Counsel for Petitioner :- Adil Khan,Pankaj Kumar Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and Sri N.L. Maurya, learned Standing Counsel appearing for the respondents.

Present writ petition has been filed seeking quashing of the impugned order dated 6.2.2019 passed by the respondent no. 1 in Election Petition No. 1 of 2015, Irshad Fatma Vs. Jeenat Fatma and others pending before the Sub-Divisional Magistrate, Dhanaura, district Amroha filed as Annexure-7 to the writ petition.

Challenging the same order Writ C No. 5738 of 2019, Zeenat Fatma Vs. Prescribed Authority/Sub-Divisional Magistrate and 5 others is pending before this Court wherein admittedly the petitioner is one of the respondents.

In such view of the matter, I do not find any good ground to entertain the present writ petition. The petitioner can represent her case in the aforesaid writ petition.

With the aforesaid observation, this writ petition stands dismissed. No order as to costs.

Order Date :- 11.3.2019

p.s.