HIMANI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner for seeking a direction to include/add her name in the voter list of Ward No. 8, Village Lalpur, Gram Panchayat Lalpur, Tehsil Rajakheda, District Dholpur. The petitioner further seeks a direction for accepting her candidature for the purpose of election of Sarpanch of Gram Panchayat Lalpur.

(2.) Learned Counsel submitted that the petitioner got married on 25.1.2019 and she settled in Village Lalpur, accordingly, her name was included in the voter list of Legislative Assembly by showing her name at Serial No. 290 in the voter list.

(3.) Learned Counsel submitted that the petitioner was entitled to be included in the voter list in the panchayat election and accordingly, when she approached BLO, Gram Panchayat Lalpur, the said officer reported to Electoral Registration Officer that name of the petitioner was wrongly not added and as such, her name was required to be added in the Ward No. 8 in Village Lalpur.