GURMEET SINGH AHLUWALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners seek quashing of the voter lists in relation to the election to the Municipal Council, Kiratpur Sahib. According to them, the said lists were prepared in violation of the rules, whereby votes of one ward were transferred to another ward to benefit candidates belonging to a particular political party.

(2.) A consequential direction is sought to the authorities to prepare the voter lists in accordance with the Wardbandi order dated 07.01.2020. Surprisingly, the alternative prayer advanced by the petitioners is to quash the Wardbandi Notification dated 07.01.2020.

(3.) Be that as it may.