1

IN THE HIGH COURT OF JUDICATURE AT BOMBAY NAGPUR BENCH AT NAGPUR

WRIT PETITION NO.1027 OF 2010 PETITIONER:

Rahul s/o Deepakrao Yadav, aged about 25 years, occ: Advocate, r/o Nimbhoraraj, tah. Dhamangaon Railway, District : Amravati

VERSUS

RESPONDENTS:

1] Collector, Amravati, having office at Amravati 2] Tahsildar / Election Officer, Gram Panchayat, Dhamangaon Railway, District : Amravati. ================================== Shri S.P. Palshikar, advocate for petitioner Shri N.S. Khubalkar, AGP for respondents ================================== CORAM:S.A.BOBDE & SMT. VASANTI A. NAIK, JJ. DATE : 5th March, 2010

ORAL JUDGMKENT : [PER S.A. BOBDE, J.] Rule returnable forthwith. Heard by consent. 2] Petitioner prays for an order directing the respondent to publish the correct voters list of Election of the Gram Panchayat Nimbhoraraj, tahsil Dhamangaon, District 2

Amravati. According to the petitioner, certain houses were identified as falling in a certain constituency. Notwithstanding that, the voters residing in those houses have not been registered as voters in the electoral rolls. 3] Learned Additional Government Pleader fairly admits the lapse.

4] In the circumstances, we consider it appropriate to direct respondents to include the names of the voters in question in the final voters list by issuing necessary notification in accordance with law, before proceeding to the election.

Rule made absolute in the above terms. JUDGE JUDGE

smp