Punjab-Haryana High Court
Vaneet Mahajan vs State Of Punjab And Others on 9 May, 2012
Author: Hemant Gupta
Bench: Hemant Gupta, A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 8685 of 2012
Date of Decision: 09.05.2012
Vaneet Mahajan
.... Petitioner
Vs.
State of Punjab and others
.... Respondents
CORAM: - HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.N. JINDAL
Present: - Mr. Saurav Khurana, Advocate
for the petitioner.
HEMANT GUPTA, J.
The grievance in the present petition is to the preparation of Electoral Rolls. The State Government has issued a notification dated 20.4.2012 for conduct of elections. Once the electoral process has started, the grievance in respect of preparation of electorals by way of the writ petition is not maintainable in view of the judgment passed by this Court in CWP No. 6933 of 2012 titled as Lakhbir Singh Sehmee vs. State of Punjab and others.
The present writ petition has, therefore, no merit. The same is, accordingly, dismissed.
[ Hemant Gupta ]
Judge
09.05.2012 [ A.N. Jindal]
reena Judge