KARAM CHAND Vs. STATE OF H. P.

JUDGEMENT

(1.) Since the writ petitioner intends to contest, the forthcoming elections to the post of Pradhan of the Panchayat concerned, thereupon, Annexure P-6, does imminently encumber him with an apposite statutory disqualification. Consequently, through the extant writ petition, he makes an espousal, before this Court, that, the operation, of, Annexure P-6, be stayed.

(2.) However, the writ petitioner, had earlier also motioned this Court, through his instituting CWP, bearing No. 3683 of 2020, whereon a decision, was made, on the hereinafter extracted terms:

(3.) The imperative reason, for, the making, of, the afore drawn direction, emanates from earlier this Court neither been asked nor obviously it restraining, the, respondents concerned, from, making further processes, in, pursuance, to, the making, of, Annexure P-4, Annexure whereof, is, awaiting any adjudication being made thereon. Moreover, with this Court, staying the operation, of, Annexure P-6, would sequel an untenable fait accompli, becoming presented before, the, authority seized with Annexure P-4, whereupon, it would become precluded, to, make an objective, and, independent application, of, mind, vis- -vis, legal worth thereof, and, of incidental thereto Annexure P-6.