DASHEMSH SEWA SOCIETY Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) These two writ petitions have been preferred primarily to seek a writ, order or direction, directing the respondent authorities namely the Hon'ble Lieutenant Governor of Delhi, Directorate of Gurudwara Elections, and Delhi Sikh Gurudwara Management Committee to undertake the preparation of the electoral rolls having photographs of individual voters; to complete the exercise of delimitation of 46 wards and, thereafter, to hold the elections for the Delhi Sikh Gurudwara Management Committee. In W.P.(C.) No. 4166/2011, certain other reliefs in relation to the functioning of the existing Management Committee, whose term has already expired, have also been sought.

(2.) A status report has been filed on behalf of the Directorate of Gurudwara Election in W.P.(C.) No. 311/2012. The same has been perused and learned counsels have been heard. In this status report, the following decisions have been approved by the Hon'ble Lieutenant Governor:

(3.) According to the petitioners, the aforesaid decision is an old phase and the respondent authorities have somersaulted from their earlier decision approving the preparation of the fresh electoral rolls and carrying out delimitation of the wards before holding of elections to the Delhi Sikh Gurudwara Management Committee.