O NARAYANAN Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) THE grouse of the petitioners is that despite making applications by them, the Returning Officer is refusing to enrol them as voters. Mr.K.Jayakumar, Advocate Commissioner, appears and states that there was some communication gap and all applications sent to him and received by him would be entertained and disposed in accordance with law. THE statement made by the Advocate Commissioner satisfies the petitioners and the learned counsel says that in view of the statement made by the Advocate Commissioner, this petition be closed. So ordered.