SHIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner for quite some time. Following is the relevant prayer in the present writ petition:

(2.) In substance, the challenge raised by the petitioner is to the voters' list in respect of the elections which were held on 13/5/2018. The present writ petition was filed on 11/3/2019, thus the elections have been completed but contention raised by the petitioner is that the voters' list was interpolated which was finally published on 12/3/2018 (Annexure P-18) and that 785 voters were mentioned and these figures have been hand written although they were printed in the earlier list. It is thus clear from the above that the challenge to the voters' list, at such a late stage, cannot be entertained even by the State Election Commission or under Rule 90 of the Haryana Municipal Election Rules 1978.

(3.) The petition is thus not maintainable and is rejected.