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Judgment
11 paragraphs · 362 wordsPankaj Purohit, J
Heard learned counsel for the parties.
At the outset, learned counsel for the petitioner has stated that he wants to not press the prayer no.(i).
Accordingly, the prayer no.(i) is dismissed as not pressed and the writ petition will only be heard with respect to the prayer nos.(ii) & (iii).
By means of the present writ petition, petitioner has sought the indulgence of this Court for a direction to the respondent nos.1 & 2 to decide the representation dated 05.10.2024, annexure-7 to the writ petition, moved by the petitioner by speaking order, within stipulated period of 15 days.
Petitioner is a resident of Village Bara, Tehsil Kichha, District Udham Singh Nagar within the Zila Panchayat, Udham Singh Nagar. By the order, which was impugned, though not pressed by the petitioner, the de-limitation exercise was initiated for delimitation of the constituencies of Members of Zila Panchayat. Petitioner is aggrieved by the said process for the reason that delimitation proceedings could only be initiated in the condition when there is either increase or decrease in the area of Zila Panchayat.
It is the case of the petitioner that there is no decrease or increase in the area of the Zila Panchayat, therefore, the de-limitation process could not have been initiated. The petitioner moved the representation dated 05.10.2024, annexure-7 to the writ petition before respondent nos.1 & 2 ventilating his grievance, but the said representation is still pending consideration.
An innocuous prayer has been made by learned counsel for the petitioner that if a direction is issued to the respondent no.2 to decide the representation dated 05.10.2024 of the petitioner within stipulated period, the ends of justice would be met.
To this proposition, there is no opposition from the side of learned counsel for the respondents.
Accordingly, the writ petition is disposed of finally with a direction to the respondent no.2 to decide the representation dated 05.10.2024, annexure-7 to the writ petition, by speaking and reasoned order, within a period of one month from the date of production of certified copy of this order.
Pending application, if any, stands disposed of accordingly.