B.K. Sathayanadhan and T.P. Shaji vs State Election Commissioner and Others

T.R. Ramachandran Nair, J.—The first petitioner is a resident and voter of Villiyappally Grama Panchayat in Ward No. 7 and second petitioner is a Convenor of UDF in Ward No.7 of the said Grama Panchayat. It is submitted by the learned counsel for the petitioners that the petitioners have filed Exhibit P3 complaint before the Electoral Registration Officer to rectify certain mistakes in the voters list of Ward No. 7 of Villiyappally Grama Panchayat.

If the complaint is regarding the inclusion in the voters list, it is open to the 4th respondent to consider the same in accordance with the relevant rules regarding preparation and finalisation of voters list.

Heard the learned Standing Counsel for the Election Commission, who submitted that only objections for voters list alone can be considered by the Electoral Registration Officer.

In that view of the matter, there will be a direction to the 4th respondent to consider Exhibit P3 treating it as an objection to the voters list and take appropriate action as enjoined by law before finalising the voters list.

The Writ Petition is disposed of as above.