MUNSHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Annexure P-9 is taken on record.

(2.) Misc. Application stands allowed accordingly.

(3.) Petitioner is seeking direction to the respondents to carry out demarcation of the wards for Panchayat Elections in village Budheri, Tehsil and District Bhiwani as per Rule 5 of Haryana Panchayati Raj Election Rules, 1994, by reserving ward for Scheduled Caste in the village.