ALKA VIJAYRAO MORE Vs. COLLECTOR

JUDGEMENT

(1.) By order dated 27/9/2010 notice for final disposal was issued. Accordingly, the Respondents are served. It is necessary to note that Respondent No. 10 Mr. Ajit Anantrao Pawar was originally joined as Respondent No. 10 in the Election Petition filed by the Petitioner. By the interim order dated 2/9/2009 the said Respondent has been deleted from the array of the parties temporarily at this stage of the proceedings. In view of this, the Respondent No. 10 in this Petition is also directed to be deleted. In any case, the Respondent No. 10 is not contesting Respondent as far as this Petition is concerned.

(2.) The Petitioner is the original Petitioner in the Election Petition filed under section 144T of the M. C. S. Act, 1960. The Petitioner has made the following avernments in the Election Petition which are relevant for the purpose of this Petition.

(3.) Before the commencement of actual oral evidence, Petitioner filed an application dated 16/12/2009 thereby requesting for issuance of witness summons to the returning Officer so as to bring the list of voters which is maintained as counterfoil and the counterfoils of Ballot papers (if any) and the CDs' of the filming of the public speech given by Shri. Ajit Pawar on 4/10/2007. Cameraman who has done that filming was also sought to be summoned. Gramsevak of four villages were sought to be summoned by directing them to bring the death register. One Suresh Ingule, Member of the Managing Committee of Malegaon Cooperative Sakhar Karkhana was sought to be summoned, so also Shri. Ranjan Taware who was another Director was sought to be summoned. Shri. Ajit Pawar was sought to be summoned. An audio expert was sought to be summoned. Mahesh Kokare, Dattatray Bhosale, Sou. Sindhutai Taware, Anita Wable were also sought to be summoned.