JAGMAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two petitions bearing CWP No.12824 of 2016 titled as Jagmal Vs. State of Haryana and others (hereinafter

(2.) The petitioner is the resident of Narwana, District Jind. He has prayed for the issuance of a writ in the nature of certiorari quashing the election notification dated 27.05.2016 of respondents No.11 to 33 on the ground that there was tampering of the record relating to delimitation of the wards and has also prayed for to direct respondent No.1 to hold a high level inquiry into the alleged fabrication/forgery of the list of delimitation.

(3.) In brief, it is an admitted fact that the election of the Municipal Council, Narwana which is divided into various wards has already been held. The wards are constituted in terms of the provisions of the Haryana Municipal Delimitation of Ward Rules, 1977 (for short 'the Rules'). The process of delimitation of wards was initiated with the constitution of Adhoc Committee in terms of Rule 4 of the Rules. The Adhoc Committee got the survey of the population through a surveyor and on the basis of his report, made a proposal of the delimitation of the wards in terms of Rule 7 and sent the proposal of the delimitation of the wards in terms of Rule 8. As per procedure, any person having an objection or suggestion may submit the same to the competent authority before the date specified and after considering the said objections/suggestions, the final order of delimitation of wards is published in terms of Rule 10.