SAJID ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner has prayed for the following reliefs:-

(2.) The petitioner's forefathers were residing in Village Chauli Sahbuddinpur, Tehsil - Bhagwanpur, District - Haridwar. In the year 1960, there was a flash flood in river Sonali, as a result of which, a substantial portion of the land of the said village was washed away. The District Administration in order to re-settle the families, who had lost their houses and homestead, requisitioned 36 Bigha land within the Revenue Village of Mandawar, which is adjoining to the Village Chauli Sahbuddinpur. The petitioner and his ancestors were residing there since then. It is the case of the petitioner that he and his forefathers were casting their vote as members of Village Chauli Sahbuddinpur Gram Sabha and listed as voters in the electoral rolls of the aforesaid Village Chauli Sahbuddinpur Gram Panchayat till 2015.

(3.) In the last Panchayat election held in the year 2015, the wife of respondent no. 6 contested the election of Gram Pradhan of Gram Sabha, Village Chauli Sahbuddinpur, District - Haridwar. However, she did not succeed in the election. Thereafter, she filed an application before the learned District Magistrate, Haridwar on 8/7/2015 to correct the voter list of Village Chauli Sahbuddinpur and to delete the names of the persons, who are residing in Khasra Nos. 426, 428, 429, 430, 444, 445, 446 and 447 and include their names in the voter list of Village Mandawar. No order was passed by the learned District Magistrate on her application dtd. 8/7/2015. Thereafter, one Yusuf Ali, who is signatory to the representation dtd. 8/7/2015, filed a writ petition before this Court bearing WPMS No. 2941 of 2015 for redressal of the aforesaid grievances. This Court disposed of the same vide judgment and order dtd. 26/11/2015 and directed the learned District Magistrate to consider the representation within four weeks from the date of production of certified copy of the order.