NANJUNDAMMA W/O G.C. NARASIMHAMURTHY Vs. KARNATAKA STATE ELECTION COMMISSION REPRESENTED BY ITS COMMISSIONER, CHIEF ELECTORAL OFFICER KARNATAKA DR. AMBEDKAR VEDI, DEPUTY COMMISSIONER AND DISTRICT ELECTION OFFICER AND TAHSILDHAR AND ELECTION OFFI

JUDGEMENT

(1.) AS these petitions involve the same questions of law, they are clubbed, heard together and are being disposed of by this common order.

(2.) SRI Hanumanthappa, the learned Counsel for the Petitioner in W.P. No. 39563/2010 submits that the Petitioner's application filed in form No. 6 (Annexure -B) for the inclusion of the Petitioner's name in the voters' list of Koppa Village has remained unconsidered.

(3.) SRI G. Papi Reddy, the learned Counsel for the Petitioner in W.P. No. 39827/2010 submits that the Petitioner has made an application in form No. 6, dated 14.11.2010 (Annexure -E) for the inclusion of his name in the Thayalur voters' list, Mulagabal Taluk. He submits that the Registration Officer has belatedly issued the endorsement, dated 09.12.2010 (Annexure -G) stating that the steps would be taken in accordance with the State Election Commission's communication, dated 08.10.2010.