B Block Harinagar Resident ... vs Delhi State Election Commission
2017 Latest Caselaw 1144 Del

$~31
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1883/2017 & CMs 8356-57/2017
      B BLOCK HARINAGAR RESIDENT WELFARE ASSOCIATION
                                                       ..... Petitioner
                   Through : Mr. Jatin Sapra, Advocate

                           versus

      DELHI STATE ELECTION COMMISSION               ..... Respondent
                    Through : Mr. Sumeet Pushkarna, Adv. for R-1.
                    Mr. N.S. Arora, Advocate for R-2.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 01.03.2017

1. Mr. Pushkarna, learned counsel for the respondent No.1 states that the same issues are raised in the present petition as are pending before the Division Bench in WP(C)No.1291/2017 entitled 'We the Citizens, through its Secretary vs. UOI & Ors.', which is listed on 8.3.2017. He states that it would be appropriate if the petitioner is directed to approach the Division Bench for agitating his grievance as raised in the present petition.

2. In view of the above, the present petition is disposed of, while granting leave to the petitioner to file a fresh petition raising the grievance as raised in the present petition, for being placed before the Division Bench for consideration, along with WP(C)No.1291/2017.

3. The writ petition is disposed of, along with the pending applications.

HIMA KOHLI, J MARCH 01, 2017/sk