RIZWAN ARSHAD Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) This writ appeal is filed against the order dtd. 5/4/2023 passed in W.P.No.7025/2023 (GM-RES) rejecting the writ petition of the appellants.

(2.) The above writ petition has been filed by the appellants herein seeking:

(3.) It is the case of the appellants/writ petitioners that: (a) Respondent No.3 -Electoral Registration Officer had conducted periodical revision of electoral roll for Shivajinagar Constituency, which is a continuous process and the same was done upto 4/10/2022. That upon the representation by certain local residents made on 11/10/2022 to the Election Commission of India alleging inclusion of illegal and unauthorised voters in the Shivajinagar Constituency and for necessary action thereto, names of 231 people came to be deleted in the final voters list dtd. 15/1/2023.