Punjab-Haryana High Court
Smt. Ranjit Kaur vs The Commissioner on 18 February, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 2591 of 2009
DATE OF DECISION: February 18, 2009
Smt. Ranjit Kaur .........PETITIONER(S)
VERSUS
The Commissioner, Municipal Corporation and Others
......RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
Present: Mr. B.S. Jaswal, Advocate,
Advocate, for the petitioner.
AJAI LAMBA, J. (ORAL)
Learned counsel states that election petition filed by the petitioner is not being decided although it was filed 8 months back. The election petition is required to be decided preferably six months back. The grounds made out in the election petition are clear in so much as respondent no. 2 has been declared elected uncontested from the category of Scheduled Caste (Women). Even the petitioner is a Scheduled Caste (Woman) and, therefore, election was required to be held.
Considering the facts and circumstances of the case, direction is issued to respondent no. 1 to deal with the election petition and dispose of the same within four months from today. It is made clear that the petitioner C.W.P. No. 2591 of 2009 -2- shall not delay the proceedings and shall bring the entire evidence as required by the Forum.
Disposed of.
18.02.2009 (AJAI LAMBA) shivani JUDGE