REGENT COMPUTRONICS PVT. LTD.

Sameer Subhash Rajukar Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MOHINDER SINGH GILL AND ANO. VS. THE C.E.C.,NEW DELHI AND OTHERS [REFERRED TO]
GANPAT BALAJI PARATE VS.STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
STATE OF U.P VS. PRADHAN SANGH KSHETRRA SAMITI AND OTHERS [REFERRED TO]
ANURAG NARAIN SINGH AND ORS VS. STATE OF UP AND OTHERS [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASKOK KUMAR AND OTHERS [REFERRED TO]
MAHADAYAL PREMCHANDRA VS. COMMERCIAL TAX OFFICER CALCUTTA AND AN [REFERRED TO]
GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
BOMBAY MUNICIPAL CORPORATION VS. DHONDU NARAYAN CHOWDHARY [REFERRED TO]
MEGHRAJ KOTHARI VS. DELIMITATION COMMISSION [REFERRED TO]
OSSEIN AND GELATINE MANUFACTURERS ASSOCIATION OF INDIA VS. MODI ALKALIES AND CHEMICALS LIMITED [REFERRED TO]
ANUGRAH NARAIN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
INDIAN NATIONAL CONGRESS I VS. INSTITUTE OF SOCIAL WELFARE [REFERRED TO]
RASID JAVED VS. STATE OF UP [REFERRED TO]
JADHAV SHANKAR DYANDEO VS. COLLECTOR AT SATARA [REFERRED TO]
VIJAYSING S/O NATHESING RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The challenge in this group of petitions is to the notification of ward formation of the ensuing election of Aurangabad Municipal Corporation May-2020.

(2.) The State Election Commission has published a draft notification of delimitation/reservation/ward formation of Aurangabad Municipal Corporation on 04.02.2020 and suggestions and objections were called upon from the public at large. The petitioners have submitted their suggestions /objections to the draft notification of delimitation/formation of Aurangabad Municipal Corporation. According to the petitioners, census of 2011 is considered for the ensuing election of the Corporation.

(3.) The starting point of ward formation is north direction and it ends in south direction in a zig-zag manner. Additional area of Satara and Deolai has been included in the Corporation in 2016, which is situated in south direction. According to the petitioners, even if population of Satara-Deolai is included, maximum increase of population per ward is 188. Wards have been increased from 113 to 115 and as such the ward formation of 2015 should not have been disturbed in north/east or west direction.

Click here to view full judgment.

SAMEER SUBHASH RAJUKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address