HARBANS LAL Vs. STATE ELECTION COMMISSION, PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioners herein pray for the issuance of a writ of Certiorari, thus for quashing and setting aside the impugned order dtd. 11/10/2024 (Annexure P-5), passed by respondent No.1, whereby the election(s) of village Sotha, Zone No.5 of Block Gidderbaha, District Sri Muktsar Sahib, has been cancelled, inter alia on the ground that the same is illegal, arbitrary and against the principles of natural justice.

(2.) In terms of notification dtd. 19/9/2024 issued by respondent No.1, general election of members of Gram Panchayats were notified to be held by 15/10/2024. Subsequently, in terms of notification dtd. 27/9/2024 issued by respondent No.1, programme for the said elections was notified.

(3.) Petitioner No.1 (Harbans Lal) filed nomination paper for the post of Sarpanch. One Amandeep Singh (respondent No.6) also filed his nomination paper for the post of Sarpanch, but lateron he withdrew his nomination paper, as such petitioner No.1 was declared Sarpanch of village Sotha, Tehsil and District Sri Muktsar Sahib. Petitioner No.2 (Jaskaran Singh) filed his nomination paper for the post of Panch of village Sotha, Tehsil and District Sri Muktsar Sahib. One Jagsir Singh also filed his nomination paper for the post of Panch, but lateron he withdrew his nomination paper, as such petitioner No.2 was declared Panch of village Sotha, Tehsil and District Sri Muktsar Sahib.