ANURAG THAPLIYAL Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) As per the writ petition, there were 1375 illegal voters in the Nagar Palika Parishad, Mussoorie and even after removing their names from the voter list, the names of about 1000 unauthorised voters are still registered in the voter list. In this regard, the petitioner had filed his objections before the respondent no.3, which have been decided against the law vide letter dtd. 26/10/2024. Therefore, the present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers :-

(2.) Heard Mr. Siddhartha Sah, learned counsel for the petitioner, Mr. Prem Prakash Bhatt, learned counsel holding brief of Mr. Sanjay Bhatt, learned counsel for respondent no.1, Mr. Devendra Singh Bohra, learned Standing Counsel for the respondent nos. 2 and 3 and Mr. Bhuwan Bhatt, learned counsel for the respondent no.4.

(3.) Mr. Devendra Singh Bohra, Advocate, submitted that the said representation dtd. 20/9/2024 was not in accordance with rules, therefore, the said representation has been dismissed.