BALIKA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the petitioner submitted that though this writ petition has become infructuous as the election was held on 18.6.2010 but respondent no. 4-The Election Officer Dhanbad, District Collectorate, Dhanbad may be directed to make entry of the name of the petitioner in the voter list of Dhanbad Municipal Corporation, Dhanbad election after the name of her husband-Shri Shankar Rawani.

(2.) Counsel for the State submitted that in absence of counter affidavit, he is not in a position to say whether name of the petitioner can be entered into the voter list or not of Dhanbad Municipal Corporation.

(3.) In the circumstances, petitioner is given liberty to make a representation before respondent no. 4, who will look into the matter and pass orders thereon and communicate the same to the petitioner, as early as possible and preferably within six weeks from the date of receipt of such representation.