Dharampal Singh vs State Of U.P. And 4 Others
2023 Latest Caselaw 4383 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 446 of 2023
 

 
Petitioner :- Dharampal Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sageer Ahmad,Mohd. Farooq
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. This Court has already issued a general mandamus for expeditious disposal of election petitions by judgment dated 31.03.2016 passed in Writ-C No. 14277 of 2016 (Mrs. Anita Devi vs. Prescribed Authority Panchayat Raj and others) and thereafter Circular dated 06.07.2016 has also been issued by State Government. However, it appears that without placing judgment of this Court as well as circular of Government before Election Tribunal, petitioner has rushed to this Court for expeditious disposal of election petition.

2. The writ petition is accordingly disposed of with liberty to petitioner to approach Election Tribunal alongwith above judgment and circular of Government and Election Tribunal is duty bound to comply the direction issued therein.

Order Date :- 10.2.2023

AK