MUNISH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed for considering the grievances of the petitioner and exclude the names of several hundred persons from the voter list.

(2.) The facts and circumstances giving rise to this case are that under the provisions of U.P. Panchayat Raj Act, 1947, election of office bearers of the Gram Panchayat are to be held. For that purpose voter list was prepared in 2001. This time when over list has been prepared, the names of the villagers of another village, i.e. Sherpur Atmadpur have wrongly been included in the voter list of the village Sherpur, and therefore, their names should be deleted from the voter list.

(3.) We have heard Shri K.S. Rathore, learned Counsel for the petitioner and learned standing Counsel appearing for respondents.