NANA PANDURANG PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has approached this Court by invoking Article 226 of the Constitution of India for issuing appropriate writ, direction and/or for order; quashing and setting aside the order dtd. 20/10/2021 by which respondent No. 3 - Returning Officer rejected the nomination form of the petitioner.

(2.) Mr. V. D. Hon, learned Senior Counsel for petitioner submits that the petitioner then approached to the Divisional Joint Registrar, Nashik Division, Nashik by way of appeal. However, on 28th

(3.) Issue notice to the respondents, returnable on 5/11/2021. Mr. P. S. Patil, learned A.G.P. waives notice for respondent No. 1. Mr. V. H. Dighe, learned Advocate waives notice for respondent Nos. 2, 3 and 4. Hamdast allowed.