MUMTAZ ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. Counter affidavit and rejoinder affidavit between the parties have already been exchanged. Learned counsel for both the parties have agreed that this writ petition may be disposed of finally at the admission stage.

(2.) By means this writ petition, the petitioner has sought the following relief:- I. A writ or order in the nature of certiorari quashing the final decision dated 15-05-2010 (Annexure No. 4) taken by the committee whereby the village Panchayat Doodhaladayalwala is delimitated as published on 15-5-2010 being the final publication of final decision for Gram Panchayat and final publication dated 10-6-2010 (Annexure No. 7) being final publication regarding Kshetra Panchayat and Zila Panchayat. II. To pass a suitable writ, order or direction in favour of petitioner which this Honble Court may deem fit and proper in the circumstances of the present case. III. Award the cost of the petition to the petitioner.

(3.) Briefly stated, the facts giving rise to the present writ petition, according to the petitioner, are that as per Notification dated 6-4-2010, the process for delimitation of village Panchayats within the district Haridwar was initiated. Dates have been notified for different purposes including date of receiving list of revenue village for delimitation, date and time to submit the proposal, date and time of scrutiny and preparation of proposals, date and time of filing/receiving objections and publications, disposal of objections and publication of final proposals as mentioned in paragraph no. 5 of the memo of writ petition.