SHAMSHER BHADANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the final decision dated 15-5-2010 (Annexure 4 to the petition) taken by the committee, whereby Village Panchayat Sajanpur Peeli is delimitated and revenue village Peeli Padaw is constituted as Village Panchayat Peeli Padaw as published on 15-5-2010. The petitioner has also assailed the list of provincial electoral area of Kshetra Panchayat (Annexure-7 to the petition).

(2.) According to the petitioner, there are two Mazara, namely Sajanpur Peeli and Peeli Padaw within the Gram Panchayat Sajanpur Peeli. The population of Sajanpur Peeli is 1255 and Peeli Padaw is 1697, thereby the total population of Gram Panchayat Sajanpur Peeli is 2952. In pursuance to the Notification dated 6-4- 2010, the process of delimitation of Gram Panchayat Sajanpur Peeli was initiated as a proposal for delimitation was submitted by some villagers under the political pressure of the members of the ruling party within the village. Objections were invited and were filed against the proposal by the villagers.

(3.) It is stated in paragraph no. 11 of the petition that Sri Shyam Singh Pal (Up-Pradhan) and other villagers objected the delimitation of Gram Panchayat Sajanpur Peeli.