SADASHIVRAO GANPATRAO MAHAJAN Vs. ELECTION OFFICER AND ASSISTANT REGISTRAR FOR ELECTION OF AGRICULTURE PRODUCE MARKET COMMITTEE

JUDGEMENT

(1.) The learned Counsel for the petitioner seeks leave to amend the prayer clause.

(2.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(3.) The petitioner has challenged order dated 03.06.2010 by which it is held that respondent No. 2 is eligible to contest the election of Agriculture Produce Market Committee, Ralegaon. The petitioner has further prayed for direction to respondent Nos. 2 and 3 to reject nomination papers of respondent No. 2 for contesting the election. During the pendency of the petition, respondent No. 2 contested the election since there was no stay to the election and has been declared elected to the Agriculture Produce Market Committee, Ralegaon from Co-operative Society's Constituency under Section 13(1)(a)(i) of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (hereinafter referred to as the "APMC Act").