SMT. LAKSHMIDEVI W/O. SURESH C. R., AGED ABOUT 35 YEARS Vs. CHIEF ELECTORAL OFFICER OF THE CHIEF ELECTORAL OFFICER, NIRVACHANA NILAYA, MAHARANIS COLLEGE CIRCLE, SHTSHADRI ROAD, BANGALORE

JUDGEMENT

(1.) The petitioners have made the following prayers before this Court :

(2.) Briefly the facts of the case are that the petitioners claim to be the permanent residents of the village, Chikkappanni Palya, in Magadi Taluk, Ramanagara District. According to them, the father of the second petitioner, Mr. Ramanna, owned agricultural land in Survey No.57/2 of Sidiganahalli Village, Kasaba Hobli, Magadi Taluk. Furthermore, according to them, the ration card issued to both the petitioners also confirms the fact that they were the permanent residents of Chikkappannipalya village. Furthermore, according to petitioner No.2, Mr. Suresh C.R., his name was included in the voters list of the said village. However, since the petitioners were not in a position to eke out their livelihood in the village, they shifted to Magadi Town, with an intention to commence a business, or a trade. While staying at Magadi Town, they net only got their address changed, but also got their names entered in the voters list of Magadi Town.

(3.) But, unable to eke out a comfortable livelihood at Magadi Town, the petitioners shifted back to their village. Subsequently, on 25.1.2017 they filed an application for canceling their name in the voters list of Magadi Town. They also filed an application for inserting their name in the voters list of their village. Despite the application submitted on 25.1.2017, so far, no action has been taken by the concerned Tahsildar. Instead, on 30.1.2017, the Deputy Commissioner has announced the calendar of events for the forthcoming Grama Panchayat elections, including the elections to the Sidaganahalli constituency of Belagumba Panchayat, Magadi Taluk, Ramanagara District. According to petitioner No. 1, she is an aspirant for contesting the said election as the constituency has been reserved for "woman". According to the petitioners, the last date for filing the nomination is 02.02.2017, as the last date for withdrawal of the nomination papers is 06.02.2017, and the date of election is 12.2.2017. Hence, this petition before this Court with aforesaid prayers.