CHADALAVADA ARAVINDA BABU Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) In all these three writ petitions, since similar questions of law and fact arise, we propose to decide the same by way of a common judgment and order.

(2.) In this writ petition the petitioners claim that the polling station Nos.36 and 37 in Rompicherla Village, Narasaraopet Mandal were shifted to a different location in gross violation of the instructions contained in the Manual on Polling Stations (hereinafter referred to as 'the manual') prepared by the Election Commission of India.

(3.) Petitioner No.1, states that he is in-charge of a political party called TDP in Narasaraopet Assembly Constituency. Petitioner No.2 is stated to be resident of Rompicherla Village and had been casting her vote from booth No.36 in the said village. Petitioner No.3 is stated to be also a resident of Rompicherla Village and had been casting his vote in polling booth No.37 of the same village. Petition No.4 is stated to be a resident of Petlurivaripalem Village and had been casting his vote in polling booth No.223 of the said village. Whereas, Petitioner No.5 is stated to be also a resident of the Petlurivaripalem Village and had been casting his vote in polling booth No.224 of the same village.