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Judgment
4 paragraphs · 117 wordsKurian, J.—Leave granted.
The appellant approached the High Court praying for expeditious disposal of the Election Petition No. 13 of 2015 pending before the District Magistrate, Dist.-Hasanpur, Amroha. The High Court declined the prayer, holding that it did not have jurisdiction to deal with the subject matter. The Election Petition is to be disposed of within a period of six months as per the statutory mandate.
Since the Election Petition has been pending for more than 6 months, we direct the Tribunal to dispose of the Election Petition pending before it within a period of four months from the date of receipt of this order.
The appeal is disposed of in the afore-stated terms.