LAKHMI CHAND ALIAS LAKSHMI CHAND Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the parties. By means of this petition, the petitioner has sought writ in the nature of certiorari quashing the final delimitation list issued by the respondents dated 15.05.2010 (Annexure-4 to the writ petition), whereby delimitation of Gram Panchayat Dallawala, Vikas Khand Khanpur, District Haridwar has been bifurcated into two Gram Panchayats namely Gram Panchayat Dallawala and Gram Panchayat Joga Wala.

(2.) According to the petitioner, he has filed objection before the Delimitation Committee, headed by Collector, wherein it is stated that population of Majra Jogawala has wrongly been shown in the tentative delimitation list.

(3.) In support of his contention, learned counsel for the petitioner relied upon the report of A.D.O. (P) Vikas Khand, Khanpur, District Haridwar (annexed as annexure R.A. 1 to the rejoinder affidavit), who made an enquiry on the complaint of the petitioner.