CourtKutchehry.com
High CourtsSingle Bench

Masoom Ali vs State of Uttarakhand and Others

Uttarakhand High Court · Decided on 8 December 2010 · Citation: (2010) 12 UK CK 0159

HON’BLE JUDGES
Brahma Singh Verma, J
CASE NUMBER
Writ Petition No. 2073 of 2010 (M/S)
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 337 words

B.S. Verma, J.—Heard Mr. Manish Arora, Advocate for the Petitioner and Mr. P.C. Bisht learned Brief Holder on behalf of the Respondents 1 to 3.

2.

By means of this petition the Petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 20-3-2010 passed by Block Development Officer, Roorkee, and District Haridwar/Respondent No. 3, whereby direction was issued to club the voters of Village Dera to electoral list of Gram Panchayat Margubpur Deedahedi.

3.

The Petitioner has assailed the part of impugned order dated 20-3-2010 passed by Block Development Officer Haridwar, whereby the voters who are residents in the Abadi of Gram Panchayat Bhauri was ordered to be added in the Abadi of Gram Panchayat Margubpur Deedahedi. Earlier the Petitioner was voter of Gram Panchayat Bhauri. In the impugned order the B.D.O. has made a reference that the error has to be corrected on the basis of Abadi situated in a particular revenue village.

4.

The writ petition has been filed on the ground that there is violation of G.O. dated 23-11-2009, wherein in clause-3 it is directed that the administrative units of the State had to be changed up to 31-12-2009 and during the period 1-1-2010 to 31-3-2011 there should be no change in the boundaries of administrative units. In clause-1 of the above G.O. Administrative units have been described like Tehsils, Wards, and Gram Panchayat etc. The G.O. is pertaining to census of 2011. This G.O. does not relate to clubbing of the voters of a particular village to some other village.

5.

However, the Petitioner is given liberty to make a representation before Collector Haridwar for redressal of his grievance. If such representation is made to Collector Haridwar, the same shall be decided by a reasoned and speaking order by the Respondent No. 2, within a period of two weeks from the date of production of certified copy of this order along with the representation.

6.

With the above observation and direction the writ petition is disposed of finally.