S. Murugesan v. Union Of India

(Order of the Court was made by The Hon'ble Chief Justice) Though a slightly different version is presented to, in effect, challenge the delimitation exercise conducted in Puducherry, it is evident that the grievance pertains to certain voters' names being excluded from one ward and being included in another ward. __________ http://www.judis.nic.in

2. Ms.Mala, appearing for the Union Territory of Puducherry submits that the delimitation exercise was concluded in or about March, 2019. All objections were dealt with and were taken care of. Objections were invited and following certain objections, minor corrections were carried out.

3. It appears that the petitioner may have woken up slightly late to realise that the objection to the delimitation exercise can no longer be pursued. It is thus that the petitioner complains of defective or confusing voters' lists in ward Nos.III and I of Ambagarathur Village Panchayat.

4. W.P.No.21345 of 2021 is disposed of without any order. W.M.P.No. 22587 of 2021 is closed. There will be no order as to costs. (S.B., CJ.) (P.D.A., J.) 05.10.2021 Index : yes/no __________ http://www.judis.nic.in

1 The Chief Secretary Government of Puducherry Goubert Avenue Puducherry 605 001

2 The Secretary to Government Local Administration Secretariat Government of Puducherry No.16 Suffren Street Puducherry 605001

3 The Director Head of Department Local Administration Department No.16 Suffren street Puduchery 605 001

4 The Chairman Office of the Committee for Delimitation of Municipal and Panchayat Wards No.16 Suffren Street Puducherry 605 001

5 State Election Commissioner Election Building (3rd and 4th Floor) Villianur Main Road Reddiarpalayam Puducherry 605 010 __________ http://www.judis.nic.in THE HON'BLE CHIEF JUSTICE P.D.AUDIKESAVALU, J. (tar) 05.10.2021 __________ http://www.judis.nic.in