LAWS(BOM)-2021-1-4

SOPAN KISHANRAO NARWADE Vs. STATE OF MAHARASHTRA

Decided On January 12, 2021
Sopan Kishanrao Narwade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the above Writ Petition the Petitioners seek to challenge the formation of wards of Graampanchayat Khandale, Taluka - Shirur, District - Pune, whose elections are scheduled to be held on 15th January, 2021. In other words the Petition challenges the delimitation of Panchayat area/constituencies determined by the authorities - (i.e.) Respondent Nos.2 to 6.

(2.) The reliefs sought in the above Writ Petition are as follows :

(3.) The facts which are relevant for deciding the reliefs sought in the above Writ Petition, are briefy set out hereunder :