SHYAM SUNDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHYAM Sunder challenges in this writ petition order dated May 30, 1991, (Annexure P/3) passed by Sub Divisional Officer (Civil) exercising the powers' of Deputy Commissioner, Kapurthala, dismissing the revision filed by the petitioner against order of Revising Authority for including names of some of the persons in the voters list.

(2.) PROGRAMME for amendment of electoral rolls was published in April, 1991. Claims and objections were required to be filed on May 7, 1991 and May 16, 1991. The Revising Authority was required to dispose of the same by May 21, 1991. Revision, if any, under the rules was to be disposed of by May 31, 1991. About 133 persons filed claim after publication; of the preliminary electoral rolls for including their names therein. These claims were accepted by the Revising Authority. Shyam Sunder, petitioner, purported to have filed a revision before the Sub Divisional Officer (Civil), who was exercising powers of the Deputy Commissioner. His revision was disposed of by the impugned order. Three reasons, were given in the impugned order Annexure P/3, which are as under :

(3.) IN the written statements filed, the validity of the order is maintained asserting that opportunity of hearing was given to the petitioner before the impugned order was passed.