LALLAN YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties. Despite time being granted no counter-affidavit has been filed by any of the Respondents.

(2.) Petitioner before this Court claims to be resident of village Khubullah Chak, Gram Panchayat Saddopatti, Block Thekna, Tehsil Lalganj, District Azamgarh. He was earlier elected as Village Pradhan of the village in the year 1987.

(3.) In respect of the election of the Gram Pradhan which are scheduled to take place in 2010, voter list was prepared in 2009 which did not contain the name of the Petitioner. Petitioner alongwith such other persons whose names were not so included made an application for inclusion of their names under Rule 9 read with Rule 12 of U.P. Panchayat Raj) Registration of Electors) Rules 1994 before Assistant Electoral Registration Officer. The Officer concerned without considering the objections of the Petitioner published the final electoral list which did not contain the name of the Petitioner. The Petitioner, therefore, filed an appeal under Rule 21-A of the Rules 1994 before the District Electoral Registration Officer (Panchayat)/District Magistrate on 15.2.2010. This appeal has been rejected under the impugned order dated 22.5.2010.