WPMS/1561/2021
2021 Latest Caselaw 2981 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
       ON THE 10TH DAY OF AUGUST, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     WRIT PETITION (M/S) NO. 1561 OF 2021
BETWEEN:

Pawan Kumar                              ... Petitioner
      (By Mr. M.S. Pal, Senior Advocate assisted by Mr. Sachin,
      Advocate)

AND:
Banti & others                           ... Respondents
      (There is no representation for the respondents)

                       JUDGMENT

1. Petitioner filed an election petition, which is numbered as Election Petition No. 51/10 of 2019-20, Pawan Kumar Vs Banti & others. The said election petition is pending before Prescribed Authority/Sub- Divisional Magistrate, Bazpur, District Udham Singh Nagar.

2. By means of this writ petition, petitioner has sought a direction to the court concerned for expediting hearing of the election petition.

3. Order-sheet of the election petition is on record as Annexure-3 to the writ petition. Perusal of the said order-sheet reveals that respondents to the election petition have not been served.

4. Mr. M.S. Pal, Senior Counsel appearing for the petitioner undertakes on behalf of his client to serve all the respondents personally within two weeks.

5. In such view of the matter, the writ petition is disposed of with a request to Prescribed Authority/Sub-Divisional Magistrate, Bazpur, District Udham Singh Nagar to hear and decide the election petition as early as possible; preferably within one year from the date all the respondents are served.

(MANOJ KUMAR TIWARI, J.) Aswal