Punjab-Haryana High Court
Surender Singh Chauhan And Anr vs State Election Commissioner And Ors on 8 July, 2016
Bench: Ajay Kumar Mittal, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 13159 of 2016
Decided on : 08.07.2016
Surender Singh Chauhan
. . . Petitioner
Versus
State Election Commissioner and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: Mr. Anil Kumar Sharma, Advocate
for the petitioner.
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AJAY KUMAR MITTAL, J. (Oral)
The primary grievance raised in the present writ petition is regarding the eligibility of respondent No.5 - Savita @ Seema Devi, for the post of Sarpanch in the general elections, which were held on 17 th January, 2016 in village Bass Hariya, Tehsil and District Gurgaon.
2. The petitioner has alternative remedy of election petition and the Civil Court has been notified as Election Tribunal.
3. In such a situation, we refrain to entertain the petition and relegate the petitioner to avail the aforesaid alternative remedy, in accordance with law.
4. Dismissed.
(AJAY KUMAR MITTAL)
JUDGE
(RAMENDRA JAIN)
July 08, 2016 JUDGE
J.Ram
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