MITHU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE only grievance raised by the petitioner in the present writ petition under Article 226 of the Constitution of India is that votes of some dead persons were cast thereby materially affecting the elections of Panchayat.

(2.) SECTION 176 of the Haryana Panchayati Raj Act, 1994 (hereinafter referred to as the 1994 act) reads as under :-

(3.) SINCE petitioner has efficacious alternative remedy by way of filing petition under Section 176 of the 1994 Act, I am not inclined to entertain this petition. Moreover, the question as to whether votes of dead persons were cast is a question of fact, which can not be gone into under Article 226/227 of the Constitution of India.