ROYAL BORANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. Muk Pertin, learned counsel for the petitioners and also heard Mr. R. H. Nabam, learned Sr. Govt. Advocate, appearing for the State respondents.

(2.) THE petitioners, numbering 33, being citizens of India and permanent residents of Silluk Village under P.S. Mebo in East Siang District of Arunachal Pradesh have filed the present writ petition for issuance of writ in the nature of mandamus directing the State respondents to conduct a Special Summary Electoral Revision for enrollment of their names in the electoral rolls of 39-Mebo (ST) Assembly Constituency by extending the time of filing of claims and objections.

(3.) AS per the aforesaid order, dated 27th October, 2008, one Sri Gong Tayeng, BLO Silluk, was appointed as Designated Officer of Silluk polling station, under which the present petitioners fall, to receive the claims and objections. The petitioners submitted their claims in 'Form-6' which were duly received by the aforesaid Designated Officer on 22.11.2008 and in every form so submitted the Designated Officer put his signature but the said Designated Officer did not forward the claims of the petitioners to the Electoral Registration Officer, Respondent No. 2 and instead, he returned the same to the petitioners after expiry of last date of submission of claims and objection and as a result, the petitioners' names did not appear in the draft electoral rolls of 39-Mebo (ST) ASsembly Constituency. The petitioners submitted a complaint to Respondent No. 2 on 27.11.2008 (Annexure-4 to the writ petition) in this regard but no step was taken by him to redress the grievance of the petitioners. Having no other alternative, the petitioners have filed the present writ petition.