ASHOK KUMAR KADWASARA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the present writ petition, the petitioners are seeking setting aside of order dtd. 24/5/2021 (P-7); order dtd. 30/4/2021 (P-6); final wardbandi of Panchayat Samiti and Zila Samiti dtd. 28/5/2021 (P-8 and P-9).

(2.) Brief facts of the case are that the initial list of Wardbandi for the purpose of holding elections of Panchayat Samiti and Zila Parishad Tosham was issued on 26/4/2021 as per Rule 4(6) of the Haryana Panchayati Raj Election Rules 1994 (for short 'Rules 1994'). The copy of the initial list of Wardbandi of Panchayat Samiti and Zila Parishad are attached as Annexures P-1 and P-2. The objections were to be decided from 30/4/2021 to 5/5/2021 as per Rule 4 (6) of Rules, 1994 and appeal, if any, against the order of SDO (C), was to be filed before the Deputy Commissioner within three days i.e. from 6/5/2021 to 8/5/2021 as per Rule 4 (8) and the Deputy Commissioner was required to decide the appeal from 10/5/2021 to 19/5/2021 and the final publication of wards was to be published on 20/5/2021.

(3.) Thereafter, the petitioners and others filed certain objections before the Sub Divisional Officer (Civil) Tosham that Village Patodi Khurd, which comes in Ward No.21 of Panchayat Samiti. The Hadbast of Village Patodi Khurd and Patodi Kalan is same, which is known as Patodi. However Panchayats are two and the population of both villages are approximately equal to the ward of one Panchayat Samiti. In Ward No.21, the Wards No.15 to 18 of Village Sandwa Panchayat have been included, these all three wards be removed from our Panchayat Samiti Ward No.21 and our both villages be kept in Ward No.21 separately. The copy of the objection dtd. 29/4/2021 is Annexure P-3.