CHHAYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) The petitioner filed a nomination for election to the Grampanchayat, Mhalsapur, Taluka Sengaon, District Hingoli from Ward No.1. By the impugned order, the respondent Returning Officer has rejected her nomination form on the ground that she had tendered passbook of bank account which was old one.