Rajesh Tiwari And Ors vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The petitioners in the present writ petition are all residents of District Surajpur and they are questioning the procedure adopted by the State

Government so far as the delimitation of different Wards under different Panchayats in Surajpur District.

Contention of the counsel for the petitioners is that the petitioners have already raised a couple of objection to respondent no.3 who in turn after due

process of the same has referred the matter to respondent no.2, i.e., the District Collector, who has to finalize and pass an appropriate order.

According to the counsel for the petitioners, the objections which the petitioners have raised till date have not been finalized and decided and the

respondents are proceeding further with the delimitation process.

Given the limited grievance that the petitioners have, this Court is of the opinion that ends of justice would meet if respondents no. 2 & 3 are

directed that the objections which the petitioners have filed so far as delimitation of different Wards under different Panchayats in Surajpur District is

concerned the same be decided at the earliest before proceeding further with the delimitation process.

The order passed by this Court would come into play only, in case, if the objections filed by the petitioners, if any, are pending. That is to say, if the

objections already stand considered by the respondents and appropriate orders have been passed, then the need to reconsider the objections would not

arise.

The writ petition stands accordingly disposed of with the aforesaid direction.