BABASAHEB Vs. GANGADHAR T GACHI

JUDGEMENT

(1.) The complainant has filed the subject contempt petition alleging disobedience of the interim order dtd. 27/12/2019 by which, this Court had directed the second respondent to permit him to participate and cast his vote in the ensuing election and further direction was issued to republish the list of eligible voters.

(2.) An order is passed on 2/1/2020 by the respondents including the number of the writ petition that is filed by the petitioner and they would undertake before this Court that the mentioning of the writ petition number in the order dtd. 2/1/2020 would be enough and the complainant would be permitted to cast his vote.

(3.) The submission of the second respondent is that the complainant would be permitted to cast his vote in the ensuing elections stated to be held on 19/1/2020 on the strength of Annexure-G without any further clarification with regard to his name not being in the eligible list of voters which is already produced at Annexure-C.