BASAMMA Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

(2.) The petitioner is claiming to be a resident of Bharmapura Road, Harihara and has assailed the calendar of events with respect to Ward No.9 of Harihara inter alia seeking direction to rectify the voters' list of Ward Nos.9 and 16 of Harihara and include the name of the petitioner in the voters list of Ward No.9 and then to proceed with the elections to the Municipalities thereafter.

(3.) Smt. Swetha S, learned counsel appearing for the petitioner would submit that admittedly the names of the petitioner and other family members residing in the same house along with the petitioner in Bharmapur Road, Harihara, appears in the voters list of Ward No.9 of Harihara but erroneously the petitioner's name has been included in Ward No.16. As a result of which, the petitioner is deprived from exercising the democratic rights of casting the vote for right candidate for the ward.