GURMUKH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Sudhir Kumar, learned counsel for petitioner, Mr. Suyash Pant, learned Standing Counsel for respondent nos.1 and 3 and Mr. Sanjay Bhatt, learned counsel for respondent no. 2.

(3.) Mr. Sudhir Kumar, Advocate, submitted that the petitioner is a resident of village Kilawali, Tehsil Kashipur, District Udham Singh Nagar. His name has been included in the voter list of village Durgapur. A representation dtd. 22/11/2024 (page No.88) was submitted by the petitioner to the respondent no.2 to include his name in the voter list of village Kilawali. The said representation is still pending before the respondent no.2.