Punjab-Haryana High Court
Matdata Jagrook Manch & Others vs State Of Haryana & Others on 3 May, 2011
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel, Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No.7780 of 2011
Date of decision: 3.5.2011
Matdata Jagrook Manch & others.
-----Petitioners.
Vs.
State of Haryana & others.
-----Respondents.
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
Present:- Mr. Akshay Bhan, Advocate
for the petitioners.
---
ADARSH KUMAR GOEL, ACJ.
This petition seeks a direction for taking steps for recovery of records of Haryana Assembly constituency 77, Gurgaon.
Case of the petitioners is that there are irregularities in electoral rolls in the assembly constituencies of Gurgaon and Badshahpur which may affect conduct of impartial elections. The petitioners represented to the concerned authorities pointing out violation of the provisions of Representation of the People Act, 1950 in the electoral rolls but to no avail.
We are of the view that updation of electoral rolls is of continuous nature subject to the control, supervision and directions of the Chief Election Commission constituted under Article 324 of the Constitution. Procedure has also been laid down in the statutory provisions for redressal of grievances on the C.W.P. No.7780 of 2011 2 issue. We, thus, cannot adjudicate upon the points raised except to say that the petitioners may move the Chief Election Commission of India in accordance with law and if such recourse is taken, there is no doubt that the said authority will take such appropriate action as may be found necessary.
The petition is disposed of.
(ADARSH KUMAR GOEL)
ACTING CHIEF JUSTICE
May 03, 2011 ( AJAY KUMAR MITTAL )
ashwani JUDGE