RAMDAS NANA ANDHALE Vs. ELECTORAL REGISTRATION OFFICER

JUDGEMENT

(1.) Heard.

(2.) Voters Lists for election of Ahmednagar and Dhule Municipal Corporations, alongwith other Municipal Corporations is to be finalized by 13.11.2013. Provisional Voters List has been published on 1/10/2013.

(3.) Petitioner has approached with a grievance that provisional voters list does not include his name. An objection in that respect was already raised within time i.e. 16.9.2013 by filing appropriate application with the office of the respondent No.1 and the same has been rejected on 17.10.2013, on totally irrelevant grounds. Contention is, reliance upon provisions of Section 7A of the Maharashtra Municipalities Act and for said purpose, mechanical acceptance of the voters list prepared by the office of the respondent No.1 for Assembly Elections is erroneous.