ASHOK RAJARAM RAUL Vs. MANDAR PRAMOD VICHARE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned counsel for the respondents waives service. Heard finally by consent of parties.

(2.) The challenge in this petition is to the judgment and order dated 16 March 2019 passed by the learned Civil Judge, Senior Division at Thane in Election Petition No.2/2017. By the impugned judgment, the election petition filed by the first respondent has been allowed, thereby setting aside the election of the petitioner as a Councilor from Ward No.12-D of Thane Municipal Corporation and the first respondent is declared as an elected candidate from the said ward in the place of the petitioner.

(3.) The brief facts necessary for the disposal of the petition may be stated thus-