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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.