Manjeet And Ors. vs State Of Punjab And Ors.
2026 Latest Caselaw 5108 P&H

Punjab-Haryana High Court

Manjeet And Ors. vs State Of Punjab And Ors. on 22 May, 2026

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                       CWP-16309-2026                                             1

                       111


                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH

                                                         CWP-16309-2026
                                                         Date of decision : 22.05.2026

                       Manjeet and others                            ...Petitioners

                                                         Vs.

                       State of Punjab and others                    ...Respondent(s)

                       CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
                                     HON'BLE MR. JUSTICE DEEPAK MANCHANDA

                       Present:      Mr. Arjun Kapoor, Advocate
                                     for the petitioners.
                                            ***

                       HARSIMRAN SINGH SETHI, J.(Oral)

1. Learned counsel for the petitioners submits that the sole prayer on

behalf of the petitioner is that the election which are scheduled to be held on

26.05.2026 in the Municipal Council, Samana, the same should be conducted

under either the CCTV camera or videography so that free, fair and impartial

election may be conducted.

2. Notice of motion.

3. Mr. Jastej Singh, Addl.A.G.Punjab accepts notice on behalf of

respondent-State and submits that same direction has already been issued by

passing an order in case of "Amandeep Singh Nagi Vs. State of Punjab and

others" in CWP-16135-2026 decided on 21.05.2026, which is applicable to all

the municipal councils, wherein similar directions have already been given and

such directions given by the Court will be implemented qua all the municipal

council where the elections are going to be conducted.

authenticity of this order and

4. At this stage, learned counsel for the petitioners submits that in

view of the statement made by learned counsel for the respondents, present

petition may kindly be disposed of having been not pressed.

5. Ordered accordingly.

(HARSIMRAN SINGH SETHI) JUDGE

(DEEPAK MANCHANDA) JUDGE 22.05.2026 vanita Whether speaking/reasoned : Yes Whether Reportable : No

authenticity of this order and