SHILPA VIJAY JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The petitioner is aggrieved with the voters list which was published in the year 2019 by the Municipal Council, Damoh, whereby the names of the voters of the Civil Ward No.2, included in the elections of General Assembly and Parliament ad added in the Civil Ward No.2, but in the election of the Municipal Council, Damoh, they are added in the voters list of the Civil Ward No.3 - Lal Bahadur Shashtri Ward.

(3.) The petitioner is an elected Councillor of the Civil Ward No.3. She has made various representations/objections to the Collector-cum-Returning Officer, Damoh regarding removal of the names of the voters of the Ward No.2, as they have been added voters of the Ward No.3 in the election of the Municipal Council, Damoh, but no action thereon, has been taken by the Collector/Returning Officer.