ARJUN SINGH PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Article 226 of the constitution of India seeks the following reliefs: -

(2.) THE basic grievance of the petitioner is that his name has been wrongly removed from the voter list published in the ongoing Panchayat Elections of Gram Panchayat Gujarra, Janpad Panchayat Datia and therefore, he is unable to contest elections which is statutory right.

(3.) IT is not further disputed that notification under Rule 28 of the 1995 Rules has since been issued and the election process to the three tier Panchayats are at an advanced stage where polling of the first phase is to be held on 5th of February, 2015.