SURESH Vs. MAHARASHTRA STATE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner is absent. Learned APP is present for original respondent No.1 to 4.

(2.) The original petition being Criminal Writ Petition No.938/2019 has been dismissed by this Court by a detailed order passed on 18.11.2019. While dismissing the petition, this Court imposed costs of Rs.2,00,000/- upon the original petitioner. Now, the original petitioner has filed three applications personally. The first application bears Application No.302/2019. This application makes following prayers :

(3.) The third application bears Application No.27/2020. The first paragraph of this application begins with sentences appearing in three highlighted lines and they read thus :