DHANO BAI PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed aggrieved by the deletion of the name of the petitioner from voter list prepared in the ensuing Panchayat elections.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Learned counsel for the petitioner submits that in the voter list of village Charai Shyampur, Tehsil Ghatigaon, District Gwalior prepared under Rule 9 and published under Rule 10 of the M.P. Panchayat Nirvachan Niyam, 1995 (1995 Niyam for brevity), the name of the petitioner was mentioned at serial no. 299. it is his contention that by order passed by Registration Officer on 23.10.2014 the name of the petitioner was deleted from the voter list by invoking provisions of Rule 11 and 12 (1) of 1995 Niyam.