BHAVANA Vs. STATE OF H. P.

JUDGEMENT

(1.) Aggrieved by the non-inclusion of her name in the Voter List, the petitioner has filed the instant petition for the grant of following substantive reliefs:-

(2.) It is well settled proposition of law that inclusion or exclusion of name in the Voter List cannot be termed as an extraordinary circumstance warranting interference of the High Court in exercise of the jurisdiction under Article 226 of the Constitution. However, it is always open to a person whose name is not included in the Voter List to avail the benefit by filing election petition as the authorities constituted have wide powers to cancel, confirm and amend the election and it can also direct to hold fresh election, in case, the election is eventually set aside.

(3.) No doubt, in extraordinary and exceptional circumstances, the High Court can entertain writ petition under Article 226 of the Constitution where the order is ultra vires or nullity and/or ex facie without jurisdiction. The exclusion or inclusion of name in the Voter List cannot be termed as extraordinary circumstance warranting interference by the Court under Article 226 of the Constitution and such question at best are to be decided in election petition.