Punjab-Haryana High Court
Ajmer Dhanda And Others vs The State Of Haryana And Others on 11 July, 2013
Bench: Sanjay Kishan Kaul, Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.7908 of 2012 (O&M)
DATE OF DECISION: July 11, 2013
Ajmer Dhanda and others
.....Petitioners
versus
The State of Haryana and others .....Respondents
CORAM:- HON'BLE MR.JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH, JUDGE
Present: Mr.D.V. Sharma, Senior Advocate with
Ms.Shivani Sharma, Advocate for the petitioners-
Mr.B.S. Rana, Addl. Advocate General, Haryana
Mr.Sanjiv Bansal, Advocate for respondent No.5
..
SANJAY KISHAN KAUL, CHIEF JUSTICE: (Oral) At the request of learned counsel for the parties, the writ petition has been called and taken on board by pre-poning the hearing. As has been pointed out, in the present petition, the challenge to the setting aside of election has become an academic exercise as the term ends on 18.7.2013. The setting aside is not visiting the petitioner with any adverse consequence for future elections.
We thus, dispose of the writ petition as having been withdrawn with a direction that fresh elections should be held by the Administrator, preferably, within three months from today.
Writ petition and all pending applications accordingly stand disposed of.
( SANJAY KISHAN KAUL )
CHIEF JUSTICE
July 11, 2013 (AUGUSTINE GEORGE MASIH)
parkash* JUDGE
Chand Parkash
2013.07.12 16:25
I attest to the accuracy and
integrity of this document