The Division Bench comprised of Justice Ritu Raj Awasthi and Justice Manish Mathur while dismissing the petition filed by one Gudiya Devi for corrections in voter list of Gram Panchayat Ramgarhi Vikas Khand Tajwapur has held that,
“Learned counsel for petitioner has not been able to show any provision under which the opposite parties can be directed to consider the representation of petitioner at this stage. In view of above, we do not find it a fit case to grant indulgence. The writ petition is accordingly dismissed.”
The counsel on behalf of the petitioner has submitted that the voter list of Gram Panchayat Ramgarhi Vikas Khand Tajwapur, Tehseel Mehsi, District Bahraich has been wrongly prepared as it contains several irregularities.
The names of several persons have been included in the list although they are not residents of the said Gram Panchayat whereas names of several persons have been left out from the voter list who are residing in the said Gram Panchayat and were valid voters in the earlier elections of Gram Panchayat.
The Counsel on behalf of the state has submitted that a schedule was published by the State Election Commission for finalizing the voter list for the purpose of panchayat elections and as per the said schedule tentative voter list was issued on which objections were invited and after all the formalities the finalized voter list for Gram Panchayat elections was published.
The petitioner has come to the Court at this stage after finalization of voter list for Gram Panchayat elections, as such, no indulgence is required to be granted by this Court.
Case Details:
Case :- P.I.L. CIVIL No. - 2901 of 2021
Petitioner :- Gudiya Devi
Respondent :- State Of U.P.Thru Prin.Secy. Panchayat Raj Lko & Ors.
Counsel for Petitioner :- Dinesh Chandra Tewari
Counsel for Respondent :- C.S.C.
Bench: Justice Ritu Raj Awasthi and Justice Manish Mathur
Read Order@LatestLaws.com
Share this Document :
Picture Source :
