ABHIJIT BHASKARRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) By way of present petitions, the petitioners have challenged the rejection of their nomination papers for the office of the nominated councillors.

(3.) The respondent No. 3, Municipal Commissioner, Aurangabad had issued a notification on 26th May, 2010, stating therein that the nomination papers for filling up 5 posts of nominated councillors would be available in the office of the Municipal Secretary, from 31st May, 2010 and that the nomination papers would be accepted on 4/6/2010 and 5/6/2010.