Supreme Court - Daily Orders
Palla Salt Bharatra Sangthan (Almora) vs Lalit Mohan Pant . on 28 March, 2014
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ITEM NO.59 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).6805/2014
(From the judgement and order dated 21/02/2014 in CMA No.48/2014 in WPPIL
No.140/2013 of The HIGH COURT OF UTTARAKHAND AT NAINITAL)
PALLA SALT BHARATRA SANGTHAN (ALMORA) Petitioner(s)
VERSUS
LALIT MOHAN PANT & ORS. Respondent(s)
(With appln(s) for vacating stay, intervention, impleadment as party
respondent and office report)
WITH SLP(C) NO. 8171-8172 of 2014
[STATE OF UTTARAKHAND & ORS. V. LALIT MOHAN PANT & ORS.]
(With prayer for interim relief)
Date: 28/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Himanshu Mehra, Adv.
Col. R. Balasubramaniam, Adv.
Mr. Sudarshan Singh Rawat, Adv.
For State Mr. Siddharth Luthra, ASG.
Mr. Rahul Verma, AAG.
Mr. Rajiv Nanda, Adv.
For Intervenor (s) Mr. Sampreet Singh Ajmani, Adv.
Mr. Sandeep Malik, Adv.
Ms. Manju Jetley, Adv.
Mr. E.C. Agrawala, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
IA 4 Ms. Shashi Kiran, Adv.
Mr. Kunwar Mohinder Singh, Adv.
Mr. Anjani Kumar Mishra, Adv.
For Respondent(s) Mr. Siddharth Luthra, ASG.
Mr. Rahul Verma, AAG.
Mr. Rajiv Nanda, Adv.
Mr. Harshvir Pratap Sharma, Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Pankaj Kumar, Adv.
UPON hearing counsel the Court made the following
O R D E R
These matters relate to panchayat elections in the State of Uttarakhand.
After consultation between the State Government and the State Election Commission, elections are proposed to be held in three phases. The schedules regarding nomination, scrutiny, withdrawal, symbol allotment, polling, counting in three phases are extracted hereinbelow:
|NOMINATION |SCRUTINY |WITHDRAWAL |SYMBOL |POLLING |COUNTING | | | | |ALLOTMENT | | | |02.06.2014 |06, |10.06.2014 |11.06.2014 |18.06.2014|27.06.2014 | |TO |07.06.2014 | | | | | |05.06.2014 |TO | | | | | | |09.06.2014 | | | | | |02.06.2014 |06, |10.06.2014 |14.06.2014 |21.06.2014|27.06.2014 | |to |07.06.2014 | | | | | |05.06.2014 |TO | | | | | | |09.06.2014 | | | | | |02.06.2014 |06, |10.06.2014 |17.06.2014 |24.06.2014|27.06.2014 | |to |07.06.2014 | | | | | |05.06.2014 |TO | | | | | | |09.06.2014 | | | | | Pursuant to orders passed by this Court on 26th March, 2014, the phase wise block distribution of three tier Panchayat Election, 2014 has now been prepared after consultation between the State Government and the State Election Commission and the same has been annexed to the affidavit given to us in Court today as Appendix A at page 6. Appendix A is extracted herein below:-
|SNo. |Name of |Blocks for Ist |Blocks for IInd |Blocks for | | |Districts |Phase |Phase |IIIrd Phase | |1. |Uttarkashi |Mori, Purola |Bhatwari, Dunda |Naugaon | | | | | |Chinyalisaur | |2. |Tehri Garhwal |Bhilangna, |Thauldhar, |Devprayag, | | | |Jakhnidhar, |Jaunpur, |Kiritnagar, | | | |Chamba |Pratapnagar |Narendra Nagar | |3. |Rudraprayag |Ukhimath |Jakholi |Augastmuni | |4. |Chamoli |Narayanbagad, |Gairsain, |Joshimath, | | | |Tharali, Dewal |Karnprayag, |Ghat, Dasholi | | | | |Pokhri | | |5. |Pithoragarh |Gangolihat, |Dharchula, |Kanalicheena, | | | |Berinaag |Munsyari and |Munakot and Vin| | | | |Didihat |(Pithoragarh) | |6. |Udham Singh |Khatima, |Jaspur, Kashipur,|Rudrapur, | | |Nagar |Sitarganj |Bajpur |Gadarpur | |7. |Bageshwar |Bageshwar |Garud |Kapkot | |8. |Champawat |Paati |Lohaghat, Barakot|Champawat | |9. |Almora |Salt, Syalde, |Chaukhutiya, |Lamgada, | | | |Bhikiyasain |Dwarahat, |Dhauladevi, | | | | |Taadikhet |Taluka, | | | | | |Bhaisiyachana, | | | | | |Hawaalbagh | |10. |Dehradun |Chakrata, |Kalsi, Sahaspur |Doiwala, Raipur| | | |Vikasnagar | | | |11. |Nainital |Okhalkanda, |Ramnagar, |Bheemtal, | | | |Dhaari, Ramgarh |Kotabagh, |Haldwani | | | | |Betalghat | | |12. |Pauri Garhwal |Nainidanda, |Dugadda, |Pauri, Pabbo, | | | |Beeronkhal, |Yamkeshwar, |Kot, Khirsu, | | | |Rikhanikhal, |Dwarikhal, |Kaljikhal | | | |Pokhda, |Ekeshwar, | | | | |Thalisain |Jaiharikhal | | We dispose of these matters with the direction that the elections will be completed by the end of June, 2014 as per the Schedule indicated above.
As the State Election Commission has given its consent for the aforesaid Schedule of the Panchayat Elections on the condition that the budgetary requirement of Rs. 20 Crores will be made available to the State Election Commission within second week of April, 2014. The State Government will make the aforesaid budgetary requirement available to the State Election Commission by the second week of April, 2014.
| | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |