PAWAN KUMAR Vs. CO-OPERATIVE ELECTION AUTHORITY

JUDGEMENT

(1.) By the instant writ petition, the petitioners challenge the order dtd. 17/2/2025, passed by the Returning Officer, by which the nomination papers of the petitioners have been rejected in the Cooperative Societies Election.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioners would submit that the nomination papers of the petitioners have wrongly been rejected; the petitioners are entitled to contest the election.