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Judgment
13 paragraphs · 203 wordsThis matter is taken up by video conferencing mode.
2.With the election schedule having already been announced by the notification which has been impugned in the present petition and with the election
process already underway, with 21st January, 2022 being the last date of filing of nominations, there is no scope for the Court to interfere with the
election process at this stage. This is notwithstanding the fact that the petition may have been filed on a date when the notification had not yet been
issued.
It would be nevertheless open to the Petitioner to seek appropriate remedies after the conclusion of the elections, in accordance with law. The
Court accordingly declines to interfere at this stage.
The writ petition is disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, as par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021 and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January, 2022.
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