Sukhpal vs State Of Haryana And Others
2024 Latest Caselaw 19016 P&H

Punjab-Haryana High Court

Sukhpal vs State Of Haryana And Others on 28 October, 2024

Bench: Sureshwar Thakur, Sudeepti Sharma

2024.10.29 14:04

RU = .
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
207
CWP-25055-2022
Date of Decision: 28.10.2024
SUKHPAL
...Petitioner
Versus
STATE OF HARYANA AND OTHERS
...Respondents

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present:- Mr. Ranjit Saini, Advocate for the petitioner.

Mr. P.P. Chahar, Addl. A.G., Haryana.

36 2 2s 24s 2k

SURESHWAR THAKUR, J. (Oral)

Disposed of with a direction to the District Election Commissioner to decide the writ objections relating to invalid enlistment of certain voters in the voter list. The said objections be positively decided within 3 weeks from today by passing a speaking order but by affording

opportunity of personal hearing to the present petitioner.

(SURESHWAR THAKUR) JUDGE (SUDEEPTI SHARMA) JUDGE October 28, 2024 Mohit Bishnoi Whether speaking/reasoned Yes/No

Whether reportable Yes/No

| attest to the accuracy and authenticity of this order/judgment