Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10313 OF 2016
[@ SPECIAL LEAVE PETITION(C)NO. 31191 OF 2016 ]
[@CC NO. 19832 OF 2016]
SMT. RIHANA … APPELLANT(S)
VERSUS
STATE OF U.P. AND ORS. … RESPONDENT(S)
J U D G M E N T
KURIAN,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
JUDGMENT
months from the date of receipt of this order.
The appeal is disposed of in the afore-stated terms.
….....................J.
[KURIAN JOSEPH]
….....................J.
[ROHINTON FALI NARIMAN]
New Delhi;
October 24, 2016.
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