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Judgment
Anil S. Kilor, J
Heard. RULE. With consent, the petition is heard finally.
On the last date of hearing, this Court passed the following order :
“Since the submission is that the names of the petitioners are deleted from the Voters List without hearing, the learned Additional G.P. Mr. Ukey, is requested to obtain telephonic instructions from respondents 1 and 2, whether the submission is factually correct.
List these petitions on 06.04.2022.”
Today, the learned Additional Government Pleader Mr. Lonare fairly states that the instructions received are that the hearing was not granted. A copy of the communication dated 05.04.2022 addressed by the District Co-operative Election Officer, is produced on the record.
Considering that the names of the petitioners are deleted from the Voters list without hearing them, the order impugned is set aside and the matter is remanded to the respondent 1 for passing fresh order after hearing the petitioners and the other stake holders. The petitioners shall appear before the respondent 1 on 22.02.2024. No separate notice shall be necessary.
The petition is disposed of in the afore-stated terms. The parties to act on steno copy.