MENUKA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri S. Upadhaya, learned counsel for the petitioners.

(2.) The Election Commission of India is represented by Shri A. I. Ali whereas Shri G. Sarma, learned Standing Counsel, Foreigners Tribunal, Ms. L. Devi, learned Standing Counsel, NRC and Shri J. Handique, learned State Counsel.

(3.) All these five writ petitions have been filed with a common grievance are taken up together for disposal. The petitioners belong to the Gorkha Community and in the Voters List, their names have been pre-fixed with "D". Various voters list pertaining to the Constituency of the petitioners have been annexed to the writ petition to substantiate the submission that "D" has been pre-fixed against their respective names.