ANKUSH ARUN SHINDE Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Learned counsel for the appellants / petitioners would submit that the learned Collector did not follow the due procedure while arriving at the conclusion that the Presiding Officer committed an error in not following the due procedure of the secret ballot voting. He would state that the reply of the Presiding Officer has been ignored by both the authorities i.e. the Collector as well as the Additional Commissioner. He would further submit that there was absolutely no material before the authorities passing impugned orders to arrive at the conclusion that the ballot boxes were not sealed and hence the election process was faulty.

(2.) Learned AGP appears for respondent Nos. 1, 2 and 13 and waives the service of notice.

(3.) Learned counsel Mr. A. B. Chormal appears on instructions for respondent No.3. Hence permitted to fle Vakalatnama.