PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) One of the questions in the petition that has been raised is as to whether the Block Development and Panchayat Officer, Batala respondent No. 2 has validly cancelled the clearance certificate earlier granted by him to the petitioner. The petitioner has also filed an election petition wherein the question as to whether petitioner's nomination papers were rightly rejected by respondent No. 2 or not has been raised. The nomination papers were rejected because the clearance certificate had been withdrawn. The prescribed authority in our opinion is better suited to go into the factual question as to whether the clearance certificate was validly withdrawn or not. We, therefore, dismiss this petition as pre-mature.