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Judgment
Achal Kumar Paliwal, J
This writ petition has been filed by the petitioners under Article 226 of the Constitution of India against the impugned voters list finalized by the respondent No.2 in the most highhanded and arbitrary manner contrary to the rules in connivance with the respondents No.3 & 4.
Counsel for the petitioners submits that petitioners have attempted to submit an appeal against the order dated 24/05/2023 before the respondent No.4 but it was informed that he is on leave. He further submits that the appeal was dispatched through courier on 24/05/2023, which was received in the office of respondent No.4 on 25/05/2023. Accordingly, he prays to direct the respondents to decide Annexure P/9.
Looking to the aforesaid, counsel for the respondents/complaint authority is directed to decide Annexure P/9 within a period of seven working days after giving due opportunity of hearing to both the parties.
With the aforesaid direction, this writ petition is disposed off.