Himachal Pradesh High Court
Joginder Singh Chauhan vs State Of Hp And Others on 22 March, 2017
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.
CWP No. 416 of 2017.
Date of decision: 22nd March, 2017.
.
Joginder Singh Chauhan .....Petitioner
Versus
State of HP and others ..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
of
Whether approved for reporting ?1
For the petitioner: Mr. Ashok Kumar Thakur, Advocate.
For the respondents:
rt Mr. Shrawan Dogra, Advocate
General, with M/s Anup Rattan,
Romesh Verma, Additional Advocate
Generals, and Mr. J.K. Verma,
Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is moot question-whether the writ petition is maintainable? We leave this question open at this stage.
2. The grievance projected by the petitioner is that his name is not figuring in the voter list. The petitioner has to follow the mechanism provided under the Rules. It appears that he has not followed the mechanism. Accordingly, we deem it proper to dispose of the writ petition by providing that the petitioner is at 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 22:02:57 :::HCHP -2-liberty to seek appropriate remedy in terms of the Rules governing field. Ordered accordingly.
3. It is made clear that the period spent till .
today shall be excluded. Pending applications, if any are also disposed of. Dasti copy.
(Mansoor Ahmad Mir) Chief Justice.
of March 22, 2017. (Sandeep Sharma) (cm Thakur) Judge.
rt ::: Downloaded on - 15/04/2017 22:02:57 :::HCHP