NILESH SAHEBRAO MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The prayers in this writ petition dated 30th January 2021 are as follows:-

(2.) Not only on perusal of the aforesaid prayers but also on perusal of paragraph 3 of the writ petition, it is clear that the petitioner seeks to question the validity of elections of the candidates from Ward No. 3 of Velhane Grampanchayat and has prayed for conducting of fresh elections.

(3.) The ground on which the validity of the relevant elections is questioned by the petitioner is that after the election programme was announced on 11th December 2020, alteration in the voters list was effected by the returning officer quite illegally on 13th January 2021, i.e., a couple of days prior to the date of polling.