MENKA GANDHI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) We have heard Mr. B.B. Paul, learned counsel in support of the petition and Sri Suresh Singh, learned Standing Counsel appearing for the respondents.

(2.) The petitioner herein is a Member of Parliament from Parliamentary Constituency No. 9 of Pilibhit in the State of Uttar Pradesh. She has filed this petition to seek inclusion of the names of proforma respondent Nos. 7 to 57 in the voter list of the said constituency. The. petitioner has annexed photocopies of certain documents which are claimed to be certificate of registration of the person concerned as citizen of India."The petitioner has also annexed the photocopies of the acknowledgement receipts of the applications of the requisite form for registration as a voter. On the strength of these documents the present petition as PIL has been filed. Sri Suresh Singh, learned Standing Counsel is appearing for the respondent Electoral Registration Office, Pilibhit. He has tendered to us photocopies of the instructions received from the Additional District Magistrate who is also the Deputy Election Officer of the district Pilibhit. This is letter dated 27th Aug., 2007 which points out that the applications of proforma respondent Nos. 7 to 57 are not pending in the office of the concerned officer. It further states that proforma respondent No. 27, Srikant Vishwas and proforma respondent No. 14, one Ramji Dutt, have expired. It further states 'that proforma respondent No. 20, Ravindra Nath and proforma respondent No. 24 Nirodh Dass have been entered in the electoral roll. It has thereafter stated that most of the person concerned are from the erstwhile East Pakistan and they do not have the Indian citizenship. It is further stated that in the event any appropriate application is received the same will be considered and decided in accordance with Representation of Peoples Act.

(3.) Mr. B.B. Paul, learned counsel for the petitioner states that the petitioner will impress upon the proforma respondents to file their requisite applications in the prescribed form. In the event such applications are filed the Deputy Electoral Officer will decide the same in accordance with law after making necessary enquiry. With the above observations the writ petition is disposed of. Order Accordingly.