Mohd. Mujahid & Ors. (W.P. No. ... vs State Of U.P. Thru Prin. Secy. ...
2021 Latest Caselaw 7978 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 103 of 2021
 

 
Applicant :- Mohd. Mujahid & Ors. (W.P. No. 11659/Misb/2021)
 
Opposite Party :- State Of U.P. Thru Prin. Secy. Panchayat Raj & Ors.
 
Counsel for Applicant :- Surya Narayan Mishra
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Dinesh Kumar Singh,J.

Heard learned counsel for review-applicants.

This review application arises out of the judgment and order dated 10.6.2021 passed in Writ Petition No. 11659 (MB) of 2021.

Learned counsel for review-applicants/petitioners submits that the review applicants/petitioners had made objections against tentative voter list on the prescribed format, however, the same were not considered before issuance of final voter list. Even after publication of the final voter list, the review-applicants/petitioners had again made objections that too remain pending. It is contended that there is no procedure for making objections/applications before the District Magistrate.

The writ petition was dismissed after taking note of the fact that the Panchayat elections are over and the results have been declared. It is also noted in the order that the Additional Chief Standing Counsel appearing on behalf of the State has submitted that the State Election Commission had issued time schedule giving the date for issuance of tentative voter list, date for filing of the objections on the tentative voter list, date for issuance of final voter list, and the date for nomination and date for voting and declaring results etc. It was informed that the State Government with the consultation of State Election Commission has prescribed the procedure by issuing Government Orders to the effect that in case even after nomination is done by the candidates in the Panchayat elections, any person if had any grievance with respect to non-inclusion of his name in the voter list or improper preparation of voter list then he can approach the concerning District Magistrate and the District Magistrate was authorize to take appropriate action. The review applicants/petitioners did not approach the District Magistrate in time nor had approached the Court and after declaration of result preferred the writ petition which was dismissed.

We do not find any error apparent on the face of record.

The review application is dismissed.

[Dinesh Kumar Singh, J.] [Ritu Raj Awasthi, J.]

Order Date :- 14.7.2021

Santosh/-