PRASUN DAS Vs. CHIEF ELECTION COMMISSIONER & ORS

JUDGEMENT

(1.) The writ petitioner was an electorate in Rajarhat Gopalpur (General) Assembly Constituency. The name of the petitioner was deleted from the electoral roll before the last assembly election. Such deletion was made under the provision of Section 22 of the representation of the Peoples Act, 1950. The order passed by the concerned authority deleting the name of the petitioner from the electoral roll under Section 22 of the said Act is appellable under Section 24 of this Act.

(2.) The writ petitioner/appellant has already filed an appeal challenging the order of deletion of his name from the electoral roll before the Chief Electoral Officer.

(3.) By drawing our attention to Section 24 of the said Act, Mr. Choudhury, learned advocate appearing for the respondents submits that the District Magistrate or the Additional District Magistrate was the appropriate authority as prescribed under Section 24(a) before whom such appeal should have been filed.