Altaf Khan vs State Of Haryana And Others
2022 Latest Caselaw 14296 P&H

             IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH


                                          CWP No.25759 of 2022 (O&M)
                                          Date of decision: 14.11.2022

Altaf Khan                                                  ...Petitioner

                           Vs.

State of Haryana and others                                 ...Respondents


CORAM: HON'BLE MS. JUSTICE RITU BAHRI
       HON'BLE MRS. JUSTICE MANISHA BATRA

Present:     Mr. Nafeesh Ahmed, Advocate,
             for the petitioner.

             Mr. Ankur Mittal, Addl. A.G., Haryana,
             with Mr. Saurabh Mago, AAG, Haryana.
             ***

Ritu Bahri, J. (oral)

Petitioner is seeking direction to the respondents to conduct recounting of votes for the post of Sarpanch, Gram Panchayat Badwa, Tehsil Nuh, District Nuh (Mewat).

Since the elections for the above Gram Panchayat were held on 02.11.2022, no directions, as sought for, can bee issued.

Dismissed. However, the petitioner can avail alternative remedy by approaching the Election Tribunal as per the judgment passed by Hon'ble the Supreme Court in N.P. Ponnuswami vs. the Returning Officer, Namakhal Constituency, Namakkal, Salem Dist. and others,1952 AIR (Supreme Court ) 64.

                                                       (RITU BAHRI)
                                                          JUDGE


                                                     (MANISHA BATRA)
14.11.2022                                               JUDGE
ajp
                    Whether speaking/reasoned         : Yes/No
                    Whether reportable                : Yes/No


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