ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dtd. 27/1/2022, passed by the Project officer-cum-Chief Engineer, Water Resources North, Hanumangarh, District Hanumangarh-the appellate authority.

(2.) The precise facts leading to filing of the present writ petition are that on 20/12/2021, a provisional voter list in relation to election of Water Users' Association of BK-80, Tehsildar Sadulshahar, District Sriganganagar was published by the respondent No. 3-The Electoral Registration officer-cum-Executive Engineer, Water Resources Division-I, Hanumangarh, District Hanumangarh and objections were invited.

(3.) On publication of the aforesaid provisional voter list, the petitioner lodged his objections on 24/12/2021, which were returned back, as the same were not in prescribed format.