SANGEETA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The political fraction amongst the Aghadi has reached this Court.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging the order passed by the District Collector, Ahmednagar dated 06.01.2020, whereby the District Collector has approved respondent No.3 as Gatneta of the Indian National Congress, Shrirampur Panchayat Samity Party.