Harsh Vardhan Tyagi vs State Election Commission & Ors.
2017 Latest Caselaw 1224 Del

$~30.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1996/2017 and CM APPL. 8803/2017
      HARSH VARDHAN TYAGI                          ..... Petitioner
                       Through: Mr. Mohan Singh, Advocate with
                       Mr. Siddharth, Advocate
                           versus
      STATE ELECTION COMMISSION & ORS             ..... Respondents
                   Through: Mr. Sumeet Pushkarna, Advocate with
                   Mr. Siddhartha Nagpal, Advocate for R-1/SEC.
                   Mr. Amit Singh, Advocate for R-2/GNCTD.
                   Ms. Rajul Jain, Advocate for R-3/UOI.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                        ORDER

% 06.03.2017

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 application.

HIMA KOHLI, J MARCH 06, 2017/rkb