KULDEEP SINGH PANNU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties

(2.) Gurudwara Prabandhak Committee, Shri Nanakmatta Sahib is registered as society under Societies Registration Act, 1860. Directors elected from 27 Halkas (Constituencies) elect the Committee of Management of Gurudwara Prabhandhak Committee and this writ petition has been filed by 13 out of 27 such Directors.

(3.) According to the petitioners, election for constituting Committee of Management was held on 6/4/2022, in which various illegalities were committed. It is alleged that polling was conducted in an illegal manner, in order to throttle the voice of innocent members and instead of holding election through secret ballot, election was held through dubious method in which votes were procured by mighty candidates, by using corrupt practices. The reliefs sought in the writ petition, are as follows:-