KAILASH Vs. STATE OF RAJASTHAN AND ORS.
LAWS(RAJ)-2015-1-243
HIGH COURT OF RAJASTHAN
Decided on January 15,2015

KAILASH Appellant
VERSUS
State of Rajasthan And Ors. Respondents

JUDGEMENT

Sangeet Lodha, J. - (1.) HEARD . Issue notice. Issue notice of the stay application also.
(2.) MR . Manish Patel, learned Additional Government Counsel accepts notices on behalf of the respondents. With the consent of learned counsel for the parties, the matter is finally heard at this stage.
(3.) BY way of this writ petition, the petitioner is seeking directions to the Electoral Registration Officer to correct her name in the voter list of Gram Panchayat Ratau.;


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