RAHUL RAMESH WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the request of Mr. Sudhanshu S. Choudhary, learned counsel appearing for the respondent No. 6, delinked.

(2.) These petitions have questioned the Constitutional validity of the Ss. 2,3,4(1)(a) and 5 of the Mumbai Municipal Corporation Act, the Maharashtra Municipal Corporations Act and Maharashtra Municipal Councils, Nagar Panchayats, Industrial Townships Act (Amendment) Act, 2022, Ss. 2, 3, 4 5 and 6 of the Maharashtra Village Panchayat and the Maharashtra Zilla Parishad and Panchayat Samiti (Amendment Act), 2022; and Sec. 2 of the Mumbai Municipal Corporation (Amendment) Act, 2022.

(3.) The thrust of the challenge is that under the constitutional scheme, the authority regarding delimitation ought to be with the State Election Commission. That has been taken away owing to the coming into force of the Amendment Act(s) with effect from 11/3/2022.