ZAKIR HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the request of learned counsel for the petitioner, the designation of the respondent no.3 is permitted to be corrected as 'State Election Commissioner, Jharkhand'.

(2.) The present writ petition has been filed for issuance of direction upon the respondent nos.3 and 4 to consider and take an appropriate decision on the petitioner's representations dtd. 29/1/2022 sent to them on their respective e-mails.

(3.) Learned counsel for the petitioner submits that the petitioner is permanent resident of Dariapur, 107, Kankjol, Sahibganj-816101 (Jharkhand) and possesses Aadhar No.400972178631. He also possesses voter identity card bearing no.KKV0246863, which was issued on 14/9/2017, mentioning Assembly Constituency number and name- 5- Pakur; Part number and name- 103-Upgraded Primary School, Dariapur, Bari Masjid Tola and Permanent Account no.BHXPH4092N. It is further submitted that on 1/11/2021 a voter list of village Panchayat- Dariapur was prepared under Rule 21 of the Jharkhand Panchayat Election Rules, 2001 with respect to Panchayat election in which the petitioner's name found place at sl. No.310/5/103/114. The respondent authorities published final voter list for Dariapur Panchayat on 5/1/2022 in terms with Rule 22 of the said Rules, 2001, wherein the petitioner's name mentioned at sl. no.128 was deleted on the basis of the report of the respondent no.6. The petitioner represented the respondent nos.3 and 4 on 29 th January, 2022 on their respective e-mails, however, no decision has been taken on the said representation, which has compelled the petitioner to prefer the present writ petition. It is also submitted that last date of filling up nomination form of ensuing Panchayat election for Dariapur Panchayat is 23/4/2022.