BABITA NEGI Vs. STATE OF H.P

JUDGEMENT

(1.) The petitioner has filed the instant writ petition for the grant of following substantive reliefs:

(2.) The bare minimal facts as required for the adjudication of this case are that based on 2011 Census in the year 2015, the State Government directed all the Deputy Commissioners including Deputy Commissioner of District Kinnaur to start the exercise of delimitation of all Wards of Gram Panchayats/Panchayat Samities/ Zila Parishads. For this purpose, the Deputy Commissioner, Kinnaur issued a draft Notification on 09.07.2015 inviting objections to the proposed delimitation on or before 15.07.2015. Since, no objection was received, therefore, the Deputy Commissioner, Kinnaur issued the final Notification of delimitation of Wards of Zila Parishad, Kinnaur on 30.07.2015.

(3.) Now, after five years the elections are due, the State Government on 11.06.2020 again directed all the Deputy Commissioners to start and complete the process of delimitation of Constituencies of Gram Panchayats, which included the areas of Panchayat Samiti or Zila Parishad.