WPMB/556/2025
2025 Latest Caselaw 1271 UK

Uttarakhand High Court

WPMB/556/2025 on 22 July, 2025

                                                                                                        2025:UHC:6410-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                                                                                  AND
          THE HON'BLE JUSTICE MR. ALOK MAHRA
                                                                    Writ Petition (M/B) No.556 of 2025
                                                                              22nd July, 2025
Vajender Singh                                                                                             --Petitioner

                                                                                   Versus

State of Uttarakhand and others                    --Respondents
----------------------------------------------------------------------
Presence:-
Mr. B. S. Adhikari, learned counsel for the petitioner.
Mr. Gajendra Tripathi, learned Standing Counsel for the State.
Mr. Sanjay Bhatt, learned counsel for the State Election Commission.
Mr. S.K. Mandal and Mr. B.M. Pingal, learned counsel for the respondents.


JUDGMENT :

(per Mr. G. Narendar C. J.)

In view of the fact that the elections are slated to be

held on 24.07.2025, we decline to entertain the petition on that

ground alone, as it could lead to repercussions and disruption of

the election.

2. In that view, petition is disposed of with liberty to the

petitioner to approach the Election Tribunal.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 22.07.2025 BS

BALWANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe2eacbf28cdf4ba

SINGH 7ce8640c5820, postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE5185F418755DC 00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.07.24 10:19:39 +05'30'