NIRMALABAI Vs. HUKAMSINGH

JUDGEMENT

(1.) BY this petition under Articles 226/227 of the Constitution of India the petitioner calls in question the Order dated 20-4-99, passed by respondent No. 4, the Revenue Commissioner, Ujjain Division, Ujjain, vide Annexure P-8.

(2.) THE dispute pertains to the inclusion of name of petitioner in the voter list for the elections under the provisions of the M. P. Krishi Upaj Mandi Adhiniyam, 1972 and the M. P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997 (for short 'mandi Act' and 'nirvachan Rules' respectively ).

(3.) THE said revision arose from the Order dated 15-4-99 (Annexure P-6), passed in appeal by the Appellate Authority (respondent No. 3) in affirmance of the Order dated 13-4-99 (Annexure P-5) of the Registering Officer (respondent No. 2), dismissing objection of respondent No. 1 to the inclusion of petitioner's name in the voter list, under the provisions of the Nirvachan Rules, 1997. Against the Order (P-6), respondent No. 1 preferred revision before respondent No. 4, the Commissioner, Ujjain, who by the impugned Order (Annexure P-8) quashed both the orders (Annexures P-5 and P-6 ).