SANDEEP Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) THE defect pointed out in SB Civil Writ Petition (def) No. 14/05 is cured by the learned counsel for the petitioner.

(2.) SINCE all the writ petitions involve common question of law, the same are heard and decided by this common order.

(3.) HEARD learned counsel for the petitioner and perused the order impugned by which 20 appeals have been rejected. In view of provision of Rule 21 which provides that memorandum shall be signed by the applicant. It is admitted by the learned counsel for the petitioner that claimant objection are filed under Rule 13 and as per sub-rule 2 of Rule 13, every claim shall be in Form 1 and shall be signed by the person desiring his name to be included in the electoral roll and as per provision of Rule 14 (6), no person shall be entertained by legal practitioner in any proceedings under this rule.