RIHANA Vs STATE OF U.P .
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-010313-010313 / 2016
Diary number: 33007 / 2016
Advocates: PRAVEEN SWARUP Vs
Page 1
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 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.