KAMPALLY DEVA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Mr. L.Ravi Chander, learned Senior Counsel representing Mr. Y.Rama Rao, learned counsel for the petitioner. Mr. Avinash Desai, learned Senior Counsel representing Mr. Mohammed Omer Farooq, learned Standing Counsel for the Election Commission of India.

(2.) The petitioner is a resident of Dindichinthapally Village, which is within the State Assembly Constituency of Achampet. The petitioner went through the electoral rolls of Achampet Assembly Constituency and found that the name of respondent No.5 is included in the electoral roll of 12-Nagarkurnool (Parliamentary Constituency) and 82-Achampet (Assembly Constituency in Telangana).

(3.) The petitioner thereupon submitted an application on 27/10/2023 and representations dtd. 31/10/2023 and 1/11/2023 before the official respondents in which a prayer was made to delete the name of respondent No.5 from the electoral rolls. However, the application submitted by the petitioner was rejected by the District Election Officer on 1/11/2023 on the ground that after the announcement of the schedule of elections, no deletion in the electoral rolls can be made. The petitioner thereupon filed this writ petition in which he has prayed for quashment of the order dtd. 1/11/2023 and has sought a direction to delete the name of respondent No.5 from the electoral rolls of 12-Nagarkurnool (Parliamentary Constituency) and 82-Achampet (Assembly Constituency in Telangana).