PREMCHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for both the sides, heard finally.

(2.) The factual matrix of the case is as under :-

(3.) We have heard Mr Sushant Dixit, learned counsel for the petitioner, Mr P.K. Lakhotiya, learned Assistant Government Pleader for the State/Respondent Nos. 1, 3 and 4, Mr A.B. Kadethankar, learned counsel for respondent No. 2/State Election Commission and Mr S.G. Jadhavar, learned counsel for respondent No. 5/Chief Officer, Nagar Panchayat, Wadwani, Dist. Beed.