DHANI RAM Vs. STATE OF H.P AND OTHERS

JUDGEMENT

(1.) The petitioner, by the medium of this writ petition, has sought the following reliefs.

(2.) The learned Advocate General has drawn our attention to Rule 23 of the Himachal Pradesh Panchayati Raj (Election) Rules, 1994. It is apposite to reproduce the said rule herein.

(3.) The Rule reproduced supra does indicate that the petitioner had to seek his remedy, not later than nine days, before the last date fixed for the filing of nomination papers, which the petitioner has failed to do so.