Basant Pandey And Ors vs State Of Chhattisgarh Through The Secretary And Ors

The whole dispute in the present writ petition is in respect of non inclusion of the name of petitioners in the voter list for Ward No.7 in Nagar Panchayat, Pathariya, District Mungeli for the local elections that have to be held in the near future.

Counsel for the petitioner referring to the Annexure P-4 & Annexure P-5 submits that they have immediately brought to the notice of respondent No.2 & 3 in respect of non inclusion of their names and have shown the proof of petitioners being resident of that Ward since long and their names were reflected in the previous year voter list that were published.

Considering the fact that local elections are to be declared very soon, this Court is of the opinion that ends of justice would meet if the respondent No.2 & 3 are directed to ensure that objections of the petitioners are considered and decided within a period of three days from the date of receipt of copy of this order.

It shall be the responsibility of the petitioner to apprise respondent No.3 so far as order passed by this Court is concerned. That three days' time is granted for the Respondent No.3 expecting the declaration of the elections very soon by the respondents.

Therefore, respondent No.3 is expected to take prompt and early decision.

With the aforesaid directions, the writ petition stands disposed of.

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