Angrej Singh and Others vs State of Punjab and Others

Satish Kumar Mittal, J

The petitioners, who are residents of village Mour Charat Singh, Block Maur, Tehsil Talwandi Sabo, District Bathinda, have filed the instant petition under Articles 226/227 of the Constitution of India seeking quashing the orders Annexures P-1 to P-3, whereby their nomination papers have been rejected by the Returning Officer. It is the case of the petitioners that their nomination papers have been wrongly rejected by the Returning Officer.

After hearing learned counsel for the petitioners, we are not inclined to entertain this petition, as the election process has already started. The elections are scheduled to be held on July 03, 2013. The petitioners have an effective alternative remedy to challenge the election of the successful candidate on the aforesaid ground. Thus, in view of these facts and the law laid down by the Hon''ble Supreme Court in N.P. Ponnuswami Vs. Returning Officer, Namakkal Constituency and Others, ; Boddula Krishnaiah and another Vs. State Election Commissioner, A.P. and others, ; and Election Commission of India versus Ashok Kumar and others, (2000) 8 Supreme Court Cases 216, at this stage, this petition cannot be entertained. Dismissed with liberty to the petitioners to avail the alternative remedy of filing the election petition challenging the election of the successful candidate on the aforesaid ground.