Supreme Court - Daily Orders
Palla Salt Bharatra Sangthan (Almora) vs Lalit Mohan Pant . on 26 March, 2014
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ITEM NO.1 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).6805/2014
(From the judgement and order dated 21/02/2014 in CMA No.48/2014 in WP(PIL)
No.140/2013 of The HIGH COURT OF UTTARAKHAND AT NAINITAL)
PALLA SALT BHARATRA SANGTHAN (ALMORA) Petitioner(s)
VERSUS
LALIT MOHAN PANT & ORS. Respondent(s)
(With appln(s) for vacating stay, intervention, impleadment as party
respondent and vacating/modification of the interim order of stay and
office report)
WITH SLP(C) NO. 8171-8172 of 2014
(With appln(s) for exemption from filing c/c of the impugned judgment and
with prayer for interim relief)
Date: 26/03/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. R. Balasubramanium, Adv.
Mr. Himanshu Mahra, Adv.
Mr. Sudarshan Singh Rawat, Adv.
Mr. Siddharth Luthra, ASG.
Mr. Rahul Verma, AAG.
Mr. Rajiv Nanda, Adv.
Mr. Arjun Diwan, Adv.
Mr. D. S. Mehra, Adv.
For Respondent(s) Mr. E.C. Agrawala, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Rajiv Nanda, Adv.
Mr. HarshVir Pratap Sharma, Adv.
Mr. Sanjay Bhatt, Adv.
Mr. Pankaj Kumar, Adv.
Ms. Shashi Kiran, Adv.
Mr. R. K. Srivastava, Adv.
Mr. Anjani Kumar Mishra, Adv.
Mr. Sanpreet Singh Ajmani, Adv.
Mr. Saurab Pandey, Adv.
Mr. Sandeep Malik, Adv.
Ms. Manju Jeteley, Adv.
UPON hearing counsel the Court made the following
O R D E R
This matter relates to panchayat elections in the State of Uttarakhand.
Admittedly the period within which the panchayat elections were to be over in the State of Uttarakhand, as stipulated in Article 243E of the Constitution of India, is already over and the elections have to be held as early as possible.
A schedule of the panchayat elections in the State of Uttarakhand, said to have been agreed upon by the State Election Commission and the State Government of Uttarakhand, has been annexed to the affidavit filed on behalf of respondent nos. 3 and 4 in SLP (C)No. 6805 of 2014. In the said schedule, the elections are proposed in three phases but the districts in the three phases have not been mentioned.
After consultation between the State Government and the State Election Commission, a fresh chart of the schedule mentioned in the aforesaid proposed schedule of three-tier panchayat elections, 2014, will be filed in the court on Friday indicating therein clearly the districts in which the polling is proposed in the three phases.
List these matters on Friday, the 28th of March, 2014.
[Nidhi Ahuja] [Sharda Kapoor] Court Master Court Master