MALATHI W/O MUNIYANAIKA Vs. KARNATAKA STATE ELECTION COMMISSION REPRESENTED BY ITS COMMISSIONER, CHIEF ELECTORAL OFFICER, KARNATAKA, DR. AMBEDKAR VEEDHI, THE ELECTORAL REGISTRATION OFFICER AND TAHASILDAR AND THE ASSISTANT COMMISSIONER AND ELECTI

JUDGEMENT

(1.) SRI K.N. Phanindra is directed to take notice for the Respondent No. 1 in W.P. No. 40693/10 and Respondent Nos. 1 and 5 in W.P. No. 40746/10 and Sri H.T. Narendra Prasad, the learned High Court Government Pleader for all other Respondents.

(2.) W .P. No. 40693/10 and W.P. No. 40746/10 are connected, heard together and are being disposed of by this common order.

(3.) SRI K.N. Puttegowda, the learned Counsel for the Petitioner in W.P. No. 40746/10 submits that the Petitioner's name was earlier figuring in the voters' list of Hunsur Town. On her shifting to Gungral Chatra Village, Illavala Hobli, Mysore Taluk, she has sought the inclusion or her name in the voters' list of Gungral Chatra. He submits that she has filed an application, dated 10.11.2010 in Form No. 6 (Annexure -B). He submits that the requirements of displaying the application in a conspicuous place, calling for the objections, holding the enquiry, etc. are already over in this case. He brings to my notice the endorsement issued by the Tahsildar, Mysore Taluk on 13.12.2010 (Annexure -D) to the effect that the consideration of the Petitioner's application in Form No. 6, is already in progress.