SHANTABAI Vs. MAHADEVI S KESURATGI

JUDGEMENT

(1.) On the last date of hearing when this matter was heard, I recorded the following in the order sheet.

(2.) Whether respondent No. 1 was not qualified to be a candidate for election in question as averred?

(3.) If so, whether the declaration of the result of the election of Mahagaon constituency can be set aside?