Uttarakhand High Court

Shaheroom Khan vs State Of Uttarakhand And Others on 3 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
        Writ Petition No. 1966 of 2025 (M/S)
Shaheroom Khan                      ..........Petitioner
                                   Vs.
State of Uttarakhand and others                  ........ Respondents
Present :   Mr. Pragya Prakash Upadhyay, Advocate for the petitioner.
            Mr. Mahendra Singh Bisht, Standing Counsel for              the
            State/respondent nos.1 to 6.

                             JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

It is the case of the petitioner that his name is not

included in the Voters List of the village, of which, he is a

resident.

2. Heard learned counsel for the parties and perused

the record.

3. Learned counsel for the petitioner would submit

that the petitioner is a resident of Village Bhavva Nagla, P.O.

Kelakheda, Tehsil Bazpur, District Udham Singh Nagar; he

has also been issued a Voter Identity Card, issued by the

Election Commission of India, but then, the petitioner came to

know that his name is not in the Voter List; he is resident of

128 Village Bhavva Nagla, P.O. Kelakheda, Tehsil Bazpur,

District Udham Singh Nagar; the petitioner had given an

application on 28.06.2025 to the respondent no.3/Sub

Divisional Magistrate Magistrate, Bazpur, District Udham

Singh Nagar, which is Annexure No.8 to the writ petition. But,

yet no decision has been taken on it. The petitioner proposes

to participate in the Panchayat Nomination, for which, the

nomination is to close on 05.07.2025.

4. Learned State Counsel would submit that the

application dated 28.06.2025 of the petitioner, which is

Annexure No.8 to the writ petition, shall be decided before the

last date of filling up of the nomination form.

5. The Court takes on record the statement given by

the learned State Counsel.

6. The petition is disposed of with the directions to

the respondent no.3/Sub Divisional Magistrate, Bazpur,

District Udham Singh Nagar to decide the application dated

28.06.2025 of the petitioner, which is Annexure No.8 to the

writ petition, prior to the last date of filling up of the

nomination form, in accordance with law. The decision taken

shall be communicated to the petitioner, immediately after

such decision is taken.

7. Learned State Counsel undertakes that he would

communicate the order of the Court to respondent no.3/Sub

Divisional Magistrate, Bazpur, District Udham Singh Nagar.

(Ravindra Maithani, J.) 03.07.2025 Sanjay

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

2.5.4.20=e50e50b49596520698eff87e0a08bbd504686d

SANJAY KANOJIA f4d1afc60f54a287831dec46fe, postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450 A84B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.07.03 17:13:02 +05'30'