VINOD SHARMA Vs. NIRVACHAN AYUKT M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) It is submitted by the counsel for the petitioner that various persons who are not the residents of Ward No.1 have been included in the voter list of Ward No.1, Village Naugaon, District Morena and their names are required to be deleted from the voter list of Ward No.1 and are required to be recorded in the voter list of Ward No.1 Parathpura of Panchayat Badwari. Similarly, it is claimed that the names of several persons have been wrongly mentioned in voter list of Ward No.12 of village Naugaon and there are various discrepancies in the voter list of Ward No.15 Baksipura, Gram Panchayat Naugaon, District Morena and, therefore, the names of the persons who have been wrongly included in the voter list are required to be deleted. It is further submitted that the petitioner has made a representation on 25.11.2019 to the Collector/District Election Officer, SDM, Morena and other officers but no action has been taken.

(3.) Heard the learned counsel for the petitioner.