Section 68(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)On the application of any party to an election petition and after notice to the other parties thereto and after hearing such of them as desire to be heard, or of its own motion without such notice, the High Court may at any stage -(a)transfer an election petition pending before a District Judge for trial to any other District Judge; or(b)re-transfer the same for trial to the District Judge from whom it was withdrawn.
