KM NARAYANAPPA Vs. DEPUTY COMMISSIONER KOLAR DISTRICT

JUDGEMENT

(1.) IN view of the prayers sought, these writ petitions can be disposed of at the preliminary hearing stage itself, Hence, Sri T. A. Ramachandraiah, learned High Court Government Pleader is directed to take notice on behalf of the respondents.

(2.) HEARD the learned Counsels for the parties.

(3.) THE grievance of the petitioners is that their names are not found in the voters list and even though they submitted applications to include their names, no action is taken, thereby their statutory right to participate in the election is deprived. Hence, these writ petitions are filed praying to: (1) direct the 2nd respondent to include their names in the voters list for the year 2005; and (2) direct the 3rd respondent to accept the nomination papers of the petitioners and permit them to participate in the election of Gram Panchayat.