MOHAMMED FEROZ KHAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) learned Standing Counsel for Election Commission of India appears for respondent No.1. Mr. K. Siddharth Rao, learned Standing Counsel for Greater Hyderabad Municipal Corporation (GHMC) appears for respondent Nos.3 to 5.

(2.) The petitioner had contested the Lok Sabha elections in 2019 from Hyderabad Lok Sabha Seat on Indian National Congress Ticket. The petitioner has also contested the elections three times from Nampally Assembly Constituency in the State of Telangana and has lost the elections. The grievance of the petitioner as pleaded in the Writ Petition is that the electoral roll of Nampally Assembly Constituency contains the names of bogus voters, dead persons and persons, who are having their names in two constituencies and who are already shifted from Nampally Constituency.

(3.) The petitioner in this writ petition seeks a writ of mandamus directing the respondents to undertake a special revision of electoral rolls to delete/remove the names of bogus, shifted, duplicate and the persons, who are already dead, from the electoral roll of Nampally Assembly Constituency.