BALVIR CHAND Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE petitioner, who is a resident of village Chaura, Block and Tehsil Garhshankar, District Hoshiarpur, has filed the instant petition under Articles 226/227 of the Constitution of India for issuing direction to respondent No. 2 to accept his nomination papers for contesting the election for the post of Sarpanch of the village. After hearing learned counsel for the petitioner, we are not inclined to entertain this petition, as the election process has already started. The elections are scheduled to be held on July 03, 2013. The petitioner has an effective alternative remedy to challenge the election of the successful candidate on the aforesaid ground. Thus, in view of these facts and the law laid down by the Hon'ble Supreme Court in N.P. Ponnuswami versus Returning Officer, Namakkal Constituency and Others, : AIR 1952 SC 64; Boddula Krishnaiah and another versus State Election Commissioner, A.P. and Others, : (1996) 3 SCC 416; and Election Commission of India versus Ashok Kumar and Others, : (2000) 8 SCC 216, at this stage, this petition cannot be entertained.

(2.) DISMISSED with liberty to the petitioner to avail the alternative remedy of filing the election petition challenging the election of the successful candidate on the aforesaid ground.