Shriniwas Kushwaha vs Asharfi And Another
2023 Latest Caselaw 6707 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 6083 of 2023
 

 
Petitioner :- Shriniwas Kushwaha
 
Respondent :- Asharfi And Another
 
Counsel for Petitioner :- Alok Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Prayer of petitioner to expeditious disposal of election petition filed under Section 12C of Uttar Pradesh Panchayat Raj Act, 1947 can be very well addressed by Prescribed Authority in case a judgment passed by this Court, wherein general mandamus has been issued for expeditious disposal of election petition has been passed, is placed before Prescribed Authority.

Accordingly, this writ petition is disposed of with liberty to petitioner to place before Prescribed Authority the order and 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 issued by State Government in regard to expeditious disposal of election petition.

Order Date :- 1.3.2023

P. Pandey