RAJESH KUMAR Vs. SURESH KUMAR BHARDWAJ AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India by the petitioner praying for the following relief:-

(2.) Taking into consideration the nature of relief which stands prayed for by the petitioner and the order which this Court intends to pass, no notices are required to be issued to the private respondents.

(3.) Grievance of the petitioner is that an election petition which was so filed by him under Section 162, 163 of the Himachal Pradesh Panchayati Raj Act, 1994 before Sub Divisional Officer (Civil) , i.e., the authorized officer under the Panchayati Raj Act in January, 2016, which was so registered in the office of authorized officer on 2.2.2016 is still pending, though the mandate of the statute is that the officer has to decide such petition within a period of six months from the date of its institution.