LAKHANSINGH Vs. VINOD

JUDGEMENT

(1.) Heard finally with consent of the parties by Admitting the appeals and making Rule returnable forthwith.

(2.) Challenge in these Letters Patent Appeals is to identical orders passed by the learned Single Judge of this Court on 02.12.2011, dismissing the challenge of petitioners/appellants to rejection of their nomination paper for contesting election to respondent No.7 Municipal Council. It is not in dispute that actual polling is scheduled on 13.12.2011.

(3.) We have heard Shri M.G. Bhangde, learned Senior Counsel with Shri A.S. Chandurkar, learned Counsel for appellant in Letters Patent Appeal No. 524/2011 and Shri Chandurkar, learned Counsel for appellant in Letters Patent Appeal No.523/2011. Mrs. Dangre, learned Additional Government Pleader has appeared for respondent no.6 and Appellate Court. Shri S.V. Sirpurkar, learned Counsel had appeared for respondent nos. 1 to 4 and Shri M.I. Dhatrak, learned Counsel represents respondent no.7 Municipal Council, in both these Appeals. Appellants in Letters Patent Appeal Nos. 524 and 523 of 2011 are brother and sister.