Punjab-Haryana High Court
Adarsh Bhardwaj And Others vs The State Of Punjab And Others on 25 March, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.5360 of 2011
Date of Decision : March 25, 2011.
Adarsh Bhardwaj and others .....Petitioners
versus
The State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.M.K.Tiwari, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioners claim themselves to be life members of the Managing Committee of A.S.High School, Khanna. They are aggrieved with the exclusion of their names in the voter list prepared for the election scheduled to be held on 27.3.2011.
The aforesaid voter list has been finalized pursuant to the directions issued by this Court on 1.10.2010 in Civil Writ Petition No.15159 of 2010 (Sunil Tandon versus State of Punjab and others).
Having heard learned counsel for the petitioners, I am of the considered view that no interference in the ongoing election is warranted by this Court at this stage except to permit the petitioners to submit their objections/claims, if any, before the Sub Divisional Magistrate, Khanna- C.W.P.No.5360 of 2011 2 respondent No.3, who in turn is directed to consider the same preferably before the election is held on 27.3.2011. If the petitioners are found entitled to, then only they shall be permitted to cast their votes.
Ordered accordingly.
Let a copy of this order duly attested by the Bench Secretary, be given dasti to learned counsel for the petitioner during the course of day on deposit of the requisite dasti charges.
March 25, 2011 (SURYA KANT) Mohinder JUDGE