Ajay Juyal vs State Election Commission Nct Of ...
2017 Latest Caselaw 1166 Del

$~42.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1925/2017 and CM APPL. 8536-37/2017
      AJAY JUYAL                                    ..... Petitioner
                   Through: Mr. Mukesh Rana, Advocate with
                   Ms. Aarti Bhalla and Ms. Mansi Bajaj, Advocates
                   versus
      STATE ELECTION COMMISSION NCT OF DELHI .... Respondent
                   Through: Mr. Sumeet Pushkarna, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 02.03.2017

1. Mr. Pushkarna, learned counsel for the respondent 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 02, 2017 rkb