SRI ASHOKA.S Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) R. DEVDAS J., 1. The grievance of the petitioner is that his name has been left out from the voters list on a misunderstanding that the residence of the petitioner now falls within the jurisdiction of the Badravathi Municipal Corporation. In this regard, the petitioner made an application/petition dated 01.07.2020 and 21.11.2020, which has not been considered by the respondent-Electoral Registration Officer cum Tahsildar, Badravathi. However, the learned counsel for the petitioner draws the attention of this Court to an endorsement dated 05.12.2020 at Annexure-J. It is submitted that in terms of the said endorsement, the petitioner was assured that his petition is being considered and action will be taken in accordance with law.

(2.) Nevertheless, till day, no action has been taken by respondent No.5 to include the name of the petitioner in the voters list.

(3.) Learned AGA submits that as per the calendar of events today is the last date for filing of nomination. It is submitted that in terms of the endorsement dated 05.12.2020 issued by respondent No.5, in all probability the name of the petitioner may be included in voters list.