PAWAN KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) Heard. The writ petitioner, through, the extant writ petition has shown agitation, against the purported invalidity of the roster, as, becomes drawn with respect to the elections, as, are being conducted in the Gram Panchayats, falling within the Dharampur Block, of, District Mandi, H.P.

(2.) During the pendency of the extant writ petition, before this Court, upon, an application, seeking interim relief, hence, for staying, the election schedule, as, drawn with respect to the elections, being conducted, in the Gram Panchayats, falling within the jurisdiction of Dharampur Block, District Mandi, H.P., an affirmative order was pronounced on 18.12.2020. However, subsequently on 30.12.2020, the afore interim order became vacated. However, the respondent concerned, omitted to proceed, to, conduct elections, to, the Gram Panchayats falling within the jurisdiction, of, Block Dharampur of District Mandi, H.P. It appears that the afore failings, of, the respondents, arose from, the process of inclusion of the voters in the voter lists, being underway.

(3.) Consequently, the learned counsel appearing for the petitioner has placed reliance, upon, a verdict rendered, upon, a factual matrix, rather alike to the factual matrix averred in the extant petition, and, has drawn the attention of this court to directions Nos.(i) and (ii), as, contained in a verdict pronounced, by a co-ordinate Bench, of this Court, upon, CWP 5987 of 2020 along with other connected matters, and, mandate whereof, become extracted hereinafter:-