ZAMSINGH Vs. DISTRICT CO-OPERATIVE ELECTION OFFICER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsels for the rival parties.

(3.) The petition challenges the order dtd. 13/2/2023 passed by the respondent No.1 (page 25), whereby the objection raised by the respondent No.2, to the inclusion of the name of the petitioner, in the provisional voters list of the respondent No. 3/Society, has been accepted and the name of the petitioner has been directed to be deleted from the provisional voters list itself.