BATCHINA GOUTHAMI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) In the present batch of writ petitions, the petitioners are seeking to declare the action of the respondents in conducting enquiry on Form-7s, objecting to the names of the petitioners in Electoral Rolls of Parchuru Assembly Constituency and further deleting the names of the petitioners from the online electoral rolls without any order or reason as illegal, arbitrary, violative of principles of natural justice and for consequential directions. Some of the petitioners are also challenging the specific orders by amending the prayer.

(2.) In W.P.Nos.306 and 323 of 2024, this Court passed an order dtd. 5/1/2024, granting interim directions as prayed for. Seeking to vacate the said interim orders the respondents filed vacate stay petitions along with the relevant material.

(3.) At the time of considering these two writ petitions, the learned counsel for the petitioners made a request to dispose of all the cases since the contentions raised are same. Accordingly, W.P. No.306 of 2024 has been taken up as the lead case and this batch is disposed of by this Common order with the consent of the both sides.