Ranjan Tyagi vs State Of Uttarakhand & Others
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Uttarakhand High Court

Ranjan Tyagi vs State Of Uttarakhand & Others on 1 March, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                    HON'BLE SRI JUSTICE VIVEK BHARTI SHARMA

                   WRIT PETITION (PIL) NO. 87 OF 2022
                              01ST MARCH, 2024
Ranjan Tyagi                                                      .....Petitioner.
                                        Versus
State of Uttarakhand & others                                     ....Respondents.
Counsel for the Petitioner                 :       Mr. Maneesh Bisht, proxy counsel
                                                   for Mr. Vipul Sharma, learned
                                                   counsel.

Counsel for the State                      :       Mr. J.C. Pande, learned Standing
                                                   Counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

In the present PIL, the petitioner has stated that

the term of five years of Zila Panchayat, Haridwar came to an

end on 18.05.2021, and an Administrator was appointed

(Annexure-1); the term of Gram Panchayat in District

Haridwar came to an end on 28.03.2021, and an

Administrator was appointed (Annexure-2), and; the term of

Keshtra Panchayat in District Hardiwar came to an end on

10.06.2021, and an Administrator was appointed, and

further, dates for elections have not been notified by the

State Government and the State Election Commission.

2. On notice in this writ petition, as per the

supplementary-affidavit dated 21.12.2022, filed by Mr.

Omkar Singh, Additional Secretary, Panchayati Raj,

Uttarakhand Government, Dehradun, in Paragraph No.9, it is

stated that after completion of Three Tier General Election in

District Haridwar, Secretary, Panchayati Raj- respondent no.1

issued directions vide letters dated 14.10.2022 with regard to

the procedure for taking oath by members of Gram Panchayat

and Pradhan, and conduct of first meeting of Gram

Panchayat; taking oath by elected members of the Kshetra

Panchayat, Pramukh and Up-pramukh and conduct of first

meeting of Kshetra Panchayat, and taking oath by elected

members of Zila Panchayat, Adhyakash and Up-Adhyakash

and conduct of first meeting of Zila Panchayat. Copies of

letters dated 14.10.2022 are placed on record as Annexure

SA-7, 8 and 9.

3. Keeping in view the supplementary-affidavit filed

by the State, no directions are required to be given in this

writ petition.

4. In view of this, the writ petition is disposed of.

5. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(VIVEK BHARTI SHARMA, J.) Dated: 01st March, 2024 NISHANT