GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein prays for the issuance of a writ of Certiorari for quashing the order dtd. 20/9/2024 (Annexure P-16), passed by respondent No.3, vide which the appeal of the petitioner was dismissed, which was filed against the finalization of revision of electoral rolls as was done by respondent No.4 vide order dtd. 7/1/2024 (Annexure P-12). The petitioner further prayed that the elections of Gram Panchayat Kua Diary, on the basis of electoral rolls dtd. 7/1/2024, be stayed during the pendency of the writ petition. Facts of the case

(2.) The petitioner is resident of Village Kua Diary, Tehsil Patran, District Patiala and his name was duly reflected in the Voter List prepared after delimitation of Wards in Gram Panchayat Kua Diary.

(3.) Gram panchayat Kua Diary came into existence in the year 2007 and was carved out from village Gobindpura Paind, Dutal and Shutrana, existing in Block Patran, District Patiala. After coming into existence of village Kua Diary, the total number of the voters was 257 and for the panchayat elections to be conducted in the year 2008, the voters' list of the gram panchayat Kua Diary was issued, whereins, only those persons who were living / residents of village Kua Diary, thus were registered as voters. The petitioner is a resident and voter of Gram Panchayat Kua Diary shown at Sr. No.145.