[Cites 1, Cited by 0]
Punjab-Haryana High Court
Bittu Singh vs State Of Punjab And Others on 22 May, 2026
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
VANITA
2026.05.22 18:40
I attest to the accuracy and
authenticity of this order and
judgment
CWP-16706-2026 and 2
other connected cases
133 CWP No.16730 of 2026 (O&M)
DEEPAK KUMAR
.....Petitioner
Versus
STATE OF PUNJAB AND OTHERS
........Respondents
135 CWP No.16733 of 2026 (O&M)
VISHALEE
.....Petitioner
Versus
STATE ELECTION COMMISSION AND OTHERS
........Respondents
136 CWP No.16742 of 2026 (O&M)
POOJA RANI
.....Petitioner
Versus
STATE OF PUNJAB AND OTHERS
........Respondents
137 CWP No.16743 of 2026 (O&M)
MAMTA
.....Petitioner
Versus
STATE OF PUNJAB AND OTHERS
........Respondents
138 CWP No.16746 of 2026 (O&M)
PRIYANKA GOYAL
.....Petitioner
Versus
STATE OF PUNJAB AND OTHERS ........Respondents
139 CWP No.16748 of 2026 (O&M)
SANJEEV KUMAR .....Petitioner
Versus
STATE OF PUNJAB AND OTHERS
........Respondents
140 CWP No.16750 of 2026 (O&M)
SUMAN RANI AND OTHERS
.....Petitioners
Versus
STATE OF PUNJAB AND OTHERS
........Respondents
VANITA
2026.05.22 18:40
I attest to the accuracy and
authenticity of this order and
judgment
CWP-16706-2026 and 3
other connected cases
143 CWP No.16760 of 2026 (O&M)
JASPAL KAUR
.....Petitioner
Versus
STATE ELECTION COMMISSION AND OTHERS
........Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present: Mr. Munish Garg, Advocate for the petitioner in CWP-16706-2026.
Mr. Sukhjit Singh, Advocate for the petitioner in CWP-16711-2026.
Mr. C.M.Munjal, Advocate for the petitioner in CWP-16716-2026.
Mr. Himanshu Bansal, Advocate
for the petitioner in CWP-16724-2026.
Mr. Brijesh, Advocate for the petitioner in CWP No.16727 of 2026.
Mr. Deepinder Brar, Advocate
for the petitioner in CWP-16729-2026.
Mr. Abhinav Kansal, Advocate for the petitioner
in CWP-16730-2026.
Ms. Ekta Sharma, Advocate
for the petitioner in CWP-16733-2026.
Mr. Ankush Verma, Advocate and
Mr. Mohit Garg, Advocate for the petitioner in
CWP-16743-2026 and CWP-16742-2026.
Mr. Varun Dutta, Advocate
for the petitioner in CWP-16746-2026.
Mr. Abhishek Singla, Advocate for the petitioner
in CWP-16748-2026.
Mr. Nikhil Ghai, Advocate for the petitioner in CWP-16750-2026.
Mr. A.P.Gill, Advocate and
Mr. Harbir Singh Sandhu, Advocate
for the petitioner in CWP-16760-2026.
Mr. Ashir Gulati, Advocate
for the petitioner in CWP-16772-2026.
Mr. Jastej Singh, Addl. Advocate General, Punjab.
Mr. A.S.Manaise, Advocate
for respondent No.14.
****
VANITA
2026.05.22 18:40
I attest to the accuracy and
authenticity of this order and
judgment
CWP-16706-2026 and 4
other connected cases
HARSIMRAN SINGH SETHI, J. (Oral)
1. By this common order, all the aforementioned petitions, the
details of which have been given in the heading, are being disposed of as, all
the petitions involve the same question of law on similar facts.
2. Challenge in the present petition is to the rejection of
nomination papers of candidates seeking to contest in the upcoming
elections as well as to the voter list prepared qua the wards in which such
elections are to be held.
3. After arguing for some time, learned counsel for the petitioners
submits that the present writ petition may kindly be disposed of having been
not pressed any further with liberty to the petitioners to file Election Petition
in case need so arises after the conclusion of election process.
4. Ordered accordingly.
5. It goes without saying that the Election Tribunal will remain
bound by the directions issued by the Hon'ble Supreme Court of India in
SLP (C) No. 25527 of 2024, titled as "Sunita Rani and others v. State of
Punjab and others" to decide the election petition as expeditiously as
possible, preferably within a period of six months from the date of its filing,
subject to the cooperation of the parties.
6. It is further noted that in case, after the decision of the election
petition, the Election Tribunal finds the culpability at part of any officer
discharging the duties while conducting the elections, that such officer
violated any provisions of law or acted against law, the Election Tribunal
will be within its jurisdiction to pass an appropriate order qua initiation of
disciplinary proceedings against such officer(s) so that in future no such
authenticity of this order and
other connected cases
misconduct causing prejudice to any contesting candidate ever happens
again on the part of the electoral machinery.
7. The petitions are disposed of in the above terms.
8. Civil miscellaneous application pending, if any, is also disposed
of.
9. A photocopy of this order be placed on the files of the
connected cases.
(HARSIMRAN SINGH SETHI)
JUDGE
(DEEPAK MANCHANDA)
22.05.2026 JUDGE
vanita
Whether Speaking/Reasoned : Yes
Whether Reportable : No
authenticity of this order and
