Gurmukh Singh vs State Of Uttarakhand And Others

Alok Kumar Verma, J

Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

“( i) Issue a writ, order or direction in the nature of mandamus commanding the respondent authorities to correct the voter list of Villages Kilawali and Durgapur in accordance with the demarcation report and law after hearing the petitioner within such time as the Hon’ble Court may fix;

(ii) Award cost of this Petition to the petitioner against the respondents.

(iii) Issue such other and fur t her writ, order or direct ion as this Hon’ble Court may deem fit and proper in the circumstances of the case.”

Heard Mr. Sudhir Kumar, learned counsel for petitioner, Mr. Suyash Pant, learned Standing Counsel for respondent nos.1 and 3 and Mr. Sanjay Bhatt, learned counsel for respondent no. 2.

Mr. Sudhir Kumar, Advocate, submitted that the petitioner is a resident of village Kilawali, Tehsil Kashipur, District Udham Singh Nagar. His name has been included in the voter list of village Durgapur. A representation dated 22.11.2024 (page No.88) was submitted by the petitioner to the respondent no.2 to include his name in the voter list of village Kilawali. The said representation is still pending before the respondent no.2.

Mr. Sudhir Kumar, Advocate, has prayed to decide the present Petition by directing the respondent no.2 to decide the petitioner’s representation dated 22.11.2024 (page No.88).

Mr. Sanjay Bhatt, learned counsel for respondent no.2 has sought three weeks’ time to decide the said representation.

In view of the submissions made by the learned counsel for the parties, the present Petition is decided with a direction to the respondent no.2, District Elect ion Officer, Panchayat, District Udham Singh Nagar to decide the said representation of the petitioner dated 22.11.2024 (page No. 88) by a speaking order and in accordance with law expeditiously preferably within a period of three weeks’ from the date of receipt of the certified copy of this order.

It is made clear that this Court has not expressed any opinion on the merit of this case.

Let a certified copy of this order be supplied to learned counsel for the petitioner, within 24 hrs, on payment of usual charges.