Narinder Singh vs State Of Punjab & Others

Augustine George Masih, J

Petitioner has approached this Court praying for issuance of a writ of certiorari for quashing the voter list of Ward No.4 prepared by respondent No.5,

Booth Level Officer, Ward Nos.3 and 4, Sunam, District Sangrur.

It is the contention of learned counsel for the petitioner that the name of the petitioner was depicted at Sr.No.681 in the voter list for Ward No.4 in the

year 2014. In the present voter list, the name of the petitioner does not figure in Ward No.4 and rather, it has been mentioned in the voter list for Ward

No.3, which, the petitioner asserts, has wrongly been so done. Assertion has also been made that the respondents have not only removed the name of

the petitioner from Ward No.4 but names of other 100 voters have also been similarly shifted. This, the counsel contends, is not sustainable, especially

when the petitioner is interested to contest the election from Ward No.4 and has intentionally and wrongly been shown in Ward No.3. She, therefore,

contends that direction be issued to the respondents to include the name of the petitioner in ward No.4 by deleting his name from Ward No.3 and for

staying the election process, as it is asserted that nomination is to start from 03.02.2021.

Having considered the submissions made by counsel for the petitioner, we do not find ourselves in agreement with the contentions of learned counsel

for the petitioner as it is not in dispute that a programme was carved out and published with regard to the finalization of the voter list. Petitioner

admittedly, at the time when the proposed voter list was published, had not submitted any objection in writing, although it is asserted by the petitioner's

counsel that he had been approaching the respondents for the said purpose. However, no document has been placed on record to substantiate such an

assertion except for the bald assertion of the petitioner. In the absence of any objection having been filed by the petitioner to the draft voter list, the

prayer as made by the petitioner in the present writ petition cannot be accepted.

The writ petition, therefore, stands dismissed.