MOHAMMED FEROZ KHAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Mr. P.Nagendra Reddy, learned counsel for the petitioner. Mr. Avinash Desai, learned Senior Counsel representing Ms. Divya Adepu, learned Standing Counsel for Election Commission of India representing respondent No.1. Mr. K.Siddharth Rao, learned Standing Counsel for respondent Nos.3 to 5.

(2.) The petitioner had contested the Lok Sabha elections in 2019 from Indian National Congress Political Party and lost the same. The petitioner also contested the elections in the Legislative Assembly Elections for the State of Telangana in 2009, 2014 and 2018 and lost the same. The petitioner has filed the nomination paper for Nampally Assembly Constituency.

(3.) The petitioner had earlier filed a writ petition namely W.P.No.28593 of 2023, in which the grievance pleaded was that the electoral rolls of Nampally Assembly Constituency contains the names of bogus voters, dead persons and persons who are having their names in two Constituencies as well as the voters who have already shifted from Nampally Constituency. The petitioner therefore had sought a direction to the respondents to undertake a special revision of the electoral rolls to delete/remove the names of bogus, shifted, duplicate and the names of voters who were already dead from the electoral rolls of Nampally Assembly Constituency. The aforesaid writ petition was disposed of by this Court by an order dtd. 12/10/2023. The relevant extract of the order is quoted below for the facility of reference: