(1.) The petitioners, who are all resident of District Sahibzada Ajit Singh Nagar (SAS Nagar), Mohali assail notification dtd. 10/9/2025 (Annexure P-3) issued by Department of Rural Development and Panchayat, Government of Punjab, in exercise of powers conferred by Ss. 163 and 164 of Punjab Panchayati Raj Act, 1994, wherein the territorial constituencies pertaining to Zila Parishad, District SAS Nagar have been redefined/notified; and also notification dtd. 10/9/2025 (Annexure P-2) issued by Department of Rural Development and Panchayat, Government of Punjab, wherein the territorial constituencies pertaining to elections to members of the Panchayat Samities have been redefined/notified.
(2.) It may here be mentioned that as far as notification dtd. 10/9/2025 (Annexure P-3) is concerned, the petitioners are no longer aggrieved inasmuch as the elections to Zila Parishad, District SAS Nagar have already been postponed and as such the petitioners do not press upon their petition qua said notification at this stage.
(3.) The petitioners ' contention is primarily to the effect that once exercise of 'delimitation ' pertaining to Zila Parishad as well as Panchayat Samiti Blocks had been undertaken in the month of August, 2025 vide notification dtd. 8/8/2025 (Annexure P-1) and thereafter elections to the Zila Parishad and Panchayat Samities had been announced by respondent No.2 - Punjab State Elections Commission on 28/11/2025 and in respect of which a formal notification had also been issued on 1/12/2025 (Annexure P-7), it was not open to the respondent - State to tinker with the Zila Parishad/Panchayat Samities Blocks, whereas by virtue of notification dtd. 28/11/2025 published on 29/11/2025 (Annexure P-4), the respondent - State has taken out 15 villages out of the purview of Panchayat Samiti, Mohali Block and have included said villages in the schedule of boundary of Municipal Corporation, District SAS Nagar. In other words, said 15 villages were taken out of the purview of election to the Panchayat Samities Mohali Block.