BRIJ NATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The petitioner has prayed for the following reliefs:

(3.) In essence, the petitioner seeks postponement of the elections that are under way to a date after completion of the Kanwar Yatra, and also they have questioned non-conduct of elections to District Haridwar.