AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 168 wordsManoj Kumar Tiwari, J
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.
By means of this writ petition, petitioner has sought a direction to the court concerned for expediting hearing of the election petition.
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.
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.
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.