BALJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court by invoking writ jurisdiction under Article 226 of the Constitution of India, interalia, with the assertion that the respondents have wrongly issued final voter list dtd. 2/4/2023.

(2.) Before advancing his arguments, Mr. Sandhu, learned counsel for the petitioners apprised the Court of the facts appertain and submitted that the election programme was firstly issued by the State Co-operative Election Officer on 27/3/2023. In furtherance thereof on the same day, the election officer, respondent No.4 issued provisional Voter List and election promramme indicating therein that the concerned person or persons will be eligible to file their objection(s) from 27/3/2023 to 2/4/2023 till 1:00 PM. According to him, the petitioners filed their objection but by discarding the same, the final voter list has been issued on 2/4/2023.

(3.) Learned counsel for the petitioners submitted that the petitioners approached this Court on 4/4/2023 itself, before the election process, as a matter of fact, was put in motion, as the date of submitting nomination form was 5/4/2023.