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Judgment
T.R. Ramachandran Nair, J.—The petitioners herein are permanent residents of Naduvil Grama Panchayat. The first petitioner is residing in Ward No. 14 and second petitioner in Ward No. 12 of the said Panchayat. The main complaint is regarding the irregularities in the preparation of voters list of Ward Nos. 13 and 14 of the Panchayat. The first petitioner resides within Ward No. 14, going by the delimitation of Wards by the Delimitation Commission. It is stated that his name has been included in the voters list for Ward No. 13. A true copy of the same is produced as Exhibit P2. The second petitioner is residing within Ward No.12 as per Exhibit P12 and his name is included in Ward No. 14. Aggrieved by such irregularities, the petitioners have filed Exhibit P4 complaint before the Secretary of the Panchayat, who is the Electoral Registration Officer. Seeking for appropriate directions in the matter, they have filed this Writ Petition.
Heard the learned Standing Counsel for the Election Commission also.
There will be a direction to the Additional 5th respondent-Secretary of the Panchayat who is the Electoral Registration Officer to consider the objections raised by the petitioner as per Exhibit P4 before finalising the voters list.
The Writ Petition is disposed of as above.