ARPIT SIHAG Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) PETITIONER has turned at 18 in the month of April, 2013 and despite his application his name has not been included in the voter list. He even approached the Authorities i.e. the District Collector/District Election Officer, Jaipur, time and again but his name has not been included therein, though the respondents are still undertaking the exercising of revising the voter list and including new names. If that be so, the petitioner should approach the respondents - the District Collector/District Election Officer, Jaipur, by filing a representation with copy of this order, who shall consider and decide the same within four weeks from its making and pass appropriate orders thereon.

(2.) THE writ petition stands disposed of accordingly. This also disposes of the stay application.