CHANDRAKANT Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Advocates for the parties.

(2.) The petitioner is invoking constitutional powers of this Court under Article 226 and 227 of the Constitution of India and seeks writ of mandamus against the respondents to consider his representations dtd. 2/8/2024, 16/8/2024, 20/8/2024, 29/8/2024 and 20/9/2024 addressed to them to identify, verify and remove names of voters those are registered in voter's list for more than one occasion/time. He also seeks writ of mandamus to direct respondent Nos.1 and 2 to provide adequate infrastructure to election machinery at district level to identify, verify and remove names of voters, whose names have been registered in the voter's list on more than one occasion/time.

(3.) The petitioner is a Member of Legislative Assembly, Maharashtra State, who has been duly elected from Muktainagar Constituency in District Jalgaon. The elections for the Legislative Assembly for the State of Maharashtra are scheduled by the end of 2024. The Election Commission of India has notified the schedule of revision of Electoral Roll. Respondent No.2 made request to the Election Commission of India by letter dtd. 1/8/2024 for revision of Electoral Roll with 1/7/2024 as qualifying date. On 2/8/2024, the petitioner had submitted representation to respondent No.3 thereby bringing it to the notice of respondent No.3 that several persons, whose names were already appearing in the voters list, are again registered.