REKHA Vs. ELECTION COMMISSION

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The grievance of the petitioner is that she had contested the election at Polling Booth No.199 of Gram Panchayat, Ghodi Bujurg, Tehsil- Jhirniya, District-Khargone, which was held on 25/6/2022 and the petitioner came to know that 46 voters, who were present in the premises of the said Polling Booth, were not allowed to cast their votes by the Returning Officer and hence on 29/6/2022 she also submitted her application for an enquiry should be made for such irregularity.

(3.) In the petition the relief sought by the petitioner is that the 46 voters, who were not allowed to cast their votes, be allowed to do same and the said Polling Booth be also declared as void. It is further submitted that the application 29/6/2022 filed by the petitioner has been wrongly rejected by the Returning Officer on 29/6/2022. Thus, the petition be allowed.