CHAND SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition is by a defeated candidate who had contested the elections to the Gram Panchayat and Gram Sabha of Mandor and Wazirabad villages in tehsil Sirhind, district Patiala. All the Panches who had been returned as successful candidates have not been impleaded as respondents. The grant of relief in the present case would have the effect of throwing out of office those Panches who were declared to have won the elections. No such relief can possibly be granted without hearing the persons who are likely to be prejudicially affected.

(2.) Shri V.P. Capoor agrees that there is a formal defect of non-joinder of necessary or proper parties in the present case. He wants to withdraw this petition without prejudice to his right to file a fresh writ or an election petition.

(3.) The petitioner is allowed to withdraw this petition with permissio n to file a fresh petition as advised.