SABNAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the instant petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI for quashing the impugned order order dtd. 21/9/2022 (Annexure P-4) passed by the Respondent No. 2 whereby spelling of village name of the petitioner has been changed from Sundh to Soondh and reservation has been done for reserved category in theh Panchayat election is illegal, unconstitutional and against the provisions of Article 243-D of the Constitution of India, Ss. 9, 59 and 120 of the Haryana Panchayati Raj Act, 1994.

(2.) Learned counsel for the petitioner submits that he will be satisfied in case the directions are issued to the Respondents, especially, Respondent No. 2-Director General, Development and Panchayat Department, Haryana to decide the representation (Annexure P-5) of the petitioner in a time bound manner, at this stage.

(3.) Heard.