VIMAL CHANDOK Vs. SHIV SHARAN DASS & ANR

JUDGEMENT

(1.) The present petitions have been filed by the petitioners praying inter alia, for issuing directions to the respondents to prepare a fresh electoral roll as provided under Rule 32 of Delhi Sikh Gurdwara Management Committee (Registration of Electors) Rules, 1973 (in short 'the DSGMC Rules') and undertake delimitation of wards with equal number of voters.

(2.) Mr. Gurbaksh Singh, learned counsel for the petitioner in W.P.(C) 11551/2016 states that the main grievance of the petitioner/society is with regard to non-preparation of fresh electoral rolls by the respondents.

(3.) It may be noted at the outset that this is not the first set of litigation that has been initiated in respect of the elections of the Delhi Sikh Gurdwara Management Committee (in short 'DSGMC'), that are to be conducted in February, 2017. Earlier hereto, the elections to the Committee were held on 27.1.2013. The tenure of the office of the members of the Committee is for a period of four years and the said period shall expire in the month of February, 2017.