JUDGEMENT
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(1.)The present writ petition has been preferred for quashing of the judgment and order dtd. 8/11/2022
passed by the District Judge, Pratapgarh in the revision
filed by the petitioner under Sec. 12-C(6) of U.P.
Panchayat Raj Act, 1947 (hereinafter referred to as 'the Act,
1947') holding the revision is not maintainable and the order dtd. 15/10/2022 passed by the respondent no. 3 i.e.
the Prescribed Authority/ Sub Divisional Officer, Patti,
District Pratapgarh in Election Petition filed under Sec. 12-C of the Act, 1947 filed by respondent no. 6 by which a direction was issued for re-counting of the votes and with a
further prayer to issue an ad-interim mandamus staying
the operation and implementation of the judgment/order
dtd. 15/10/2022 passed by respondent no. 3.
(2.)Notices to the respondent nos. 7 to 11 are hereby dispensed with as they had neither filed the election
petition nor raised any objection against the declaration of
result of the election in favour of the petitioner. The
respondent no. 6, who has filed the election petition is
represented by her counsel.
(3.)With the consent of the parties, the present writ petition is decided at the admission stage.
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