ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of certiorari or any other appropriate writ thereby quashing the impugned order dated 21.10.2020 (Annexure P-3) vide which respondent No.3 has rejected the nomination papers of the petitioner in the election of the Cooperative Society.

(2.) On the last date of hearing the State was asked to show some documents qua participation of the other members, whose nomination has been accepted for the election, in the activities of the Safidon Cooperative Marketing-cum-Processing Society Ltd, Safidon, Tehsil Safidon, Jind (in short, the 'Society').

(3.) The counsel for the State, although has not placed the said document on record, however, the same has been put online by the counsel. The copy of the same has also been furnished to the counsel for the petitioner.