REGENT COMPUTRONICS PVT. LTD.

JALGAON MUNICIPAL COUNCIL JALGAON Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHIVAJI RAMCHANDA MORE V. STATE [REFERRED TO]
SAHEBRAO NARAYANRAO PATIL V. STATE [REFERRED TO]
PRITHVIRAJ DAJISO CHAVAN V. STATE [REFERRED TO]
J.K. COTTON SPINNING AND WEAVING MILLS CO LTD V. STALE OF UTTAR PRADESH [REFERRED TO]
STATE ELECTION COMMISSION V. STATE OF ANDHRA PRADESH [REFERRED TO]
MADANLAL FAKIRCHAND DUDHEDIYA VS. CHANGDEO SUGAR MILLS LIMITED [REFERRED TO]
S K G SUGAR LIMITED VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. SANKALGHAND HIMATLAL SHETH [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
T VENKATA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF ORISSA VS. SRIDHAR KUMAR MALLIK:RAGHUNATH DAS [REFERRED TO]
DIRECTOR GENERAL TELECOMMUNICATION VS. T N PEETHAMBARAM [REFERRED TO]
D C WADHWA VS. STATE OF BIHAR [REFERRED TO]
BALDEV SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. DEOKI NANDAN AGGARWAL [REFERRED TO]
CANTONMENT BOARD SECUNDERABAD VS. G VENKETRAM REDDY [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE VS. NEW TOBACCO CO [REFERRED TO]
SAIJ GRAM PANCHAYAT VS. STATE OF GUJARAT [REFERRED TO]
GURUDEVDATTA VKSSS MARYADIT VS. STATE OF MAHARASHTRA [REFERRED TO]
B K CHANDRASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
SURESH DNYANDEO KHUMKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMPRASAD WAMANRAO KADAM BORDIKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOK GANAPAT JADHAV VS. STATE ELECTION COMMISSION [REFERRED TO]

JUDGEMENT

(1.) IN Writ Petition No. 4730 of 2001 and Civil application No. 6771 of 2001 filed therein, the challenge raised is to :

(2.) WRIT Petition No. 4830 of 2001 has supported the challenges raised in writ Petition No. 4730 of 2001, whereas Writ Petition No. 4801 of 2001 supports the action of the State Government. Writ Petition No. 4830 of 2001 is filed by 14 citizens of Jalgaon city, and some of them were contesting candidates for the elections of the Municipal Council scheduled on 9. 12. 2001. There is an affidavit on record which states that in as many as 8, out 65 wards, there was only one candidate in the fray, implying thereby that they would be elected unopposed and the petitioners Nos. 12 to 14 are three of such 8 candidates.

(3.) BEFORE we deal with the challenges so raised, it would be appropriate to list out the events leading to filing of these petitions before us.

Click here to view full judgment.

JALGAON MUNICIPAL COUNCILJALGAON Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address