BODH RAJ Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the petitioner has filed objections dated 21.10.2020 before the concerned authorities against the proposal of Deputy Commissioner for delimitation of the constituencies of District Development Council, however, the same has not been considered and decided till date. Learned counsel for the petitioner submits that the objections filed by the petitioner has to be considered by the authorities concerned strictly in terms Rule 108-A Sub Rule (5). For facility of reference, Sub Rule 5 is reproduced as under:-

(2.) At this stage, learned counsel for the petitioner submits at the Bar that petitioner would feel satisfied if respondents are directed to consider the objections contended to have been filed by the petitioner before the commencement of Election which is scheduled to be held on 16.12.2020 to which course other side has no objection to consider the same under rules. Their statements are taken on record.

(3.) Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the objections dated 20.10.2020 contended to have been filed by the petitioner before the commencement of Election which is scheduled to be held on 16.12.2020, of course, under rules.