WPPIL/87/2022
2022 Latest Caselaw 1949 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      01.07.2022                     WPPIL No. 87 of 2022
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble S.K. Mishra, J.

Mr. Vipul Sharma, learned counsel for the petitioner.

Mr. S.N. Babulkar, learned Advocate General assisted by Mr. B.P.S. Mer, learned Brief Holder for the State-respondents.

Mr. Vipul Sharma, the learned counsel for the petitioner, states that the petitioner shall implead the State Election Commission, and also amend the prayers made in the writ petition.

Let the steps in that regard be taken in time.

Mr. S.N. Babulkar, the learned Advocate General shall report the status of the process of delimitation which, as per the impugned order, was to be completed by 01.07.2022, which is today.

Our attention has been drawn to the judgment of the Hon'ble Supreme Court in the case of "Suresh Mahajan v. State of Madhya Pradesh & another, Writ Petition (Civil) No.278 of 2022".

List this case on 05.07.2022.

                                        (S.K. Mishra, J.)            (Vipin Sanghi, C.J.)
                                             01.07.2022                      01.07.2022

                                     NISHANT