NARENDER KUMAR AND ANOTHER Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2016-5-335
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 17,2016

Narender Kumar and Another Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

SURYA KANT,J. - (1.) The instant writ petition has been filed seeking a writ of mandamus for inclusion of names of the petitioners in the electoral roll of Ward No. 12, Municipal Committee, Ladwa, District Kurukshetra.
(2.) The allegations of the petitioners are that they are permanent residents of the given address and their names earlier figured in the Electoral Roll of legislative assembly at Sr. Nos. 51 & 52 including in the voter list for the Assembly election of the year 2014. The petitioners in fact exercised the franchise in the previous assembly elections. However, their names have been deleted under the garb of a fresh survey soon before the municipality elections.
(3.) On May 11, 2016, counsel for the parties were heard and original record summoned.;


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