UDA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all these writ petitions involve common questions of law and facts, therefore, these are disposed of by this common order.

(2.) For the convenient disposal of all these writ petitions, the facts given in the case of Uda Ram v. The State of Rajasthan & ors. (D. B. Civil Writ Petition No. 6699/199 ;) are taken into consideration.

(3.) The petitioner by this writ petition has prayed that the order dated 26-12-1991 (Annex. 9) and the order dated 24-12-1991 (Annex 10) may be quashed. It is also prayed that the orders of the State Government dated 21-12-1991 may be declared illegal and the same may be quashed. He sought direction that the respondents may be directed to complete the process of election which had begun b. the issue of programme dated 9-12-1991 from that stage and on the basis of same electoral roll which was in existence at that time.