NISVA @ NISHA KHATOON Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed against an order dtd. 5/4/2024 passed by the learned Single Judge in CWP-25976-2023, whereby the writ petition filed by the appellant herein, has been dismissed.

(2.) Briefly, the appellant was elected as the Sarpanch of Gram Panchayat Chila, Block Tauru, District Nuh, Haryana, in the Panchayat Elections, held in the year, 2022. In the said elections, one Mumtaj daughter of Sh. Khalid, had also contested; however, she remained un-successful.

(3.) Learned senior counsel appearing for the appellant would submit that the learned Single Judge, has erred in law and fact in passing the impugned order, without considering that the appellant had placed on record her birth certificate (Annexure P-21), which reflected her date of birth as 4/12/1998. It is submitted that in order to substantiate the afore-said birth certificate, a report from the Office of Sub-Divisional Officer, Tauru dtd. 14/2/2023 (Annexure P-22) was also placed on record, reflecting that a girl child namely, Nisha Khatoon was born to Issar and Ruksana on 4/12/1998.