PRIYANKA VINAYAK RANMALE 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 submitted her nomination form for election to the Gram Panchayat Mirpur, from Ward No. 2. Respondent No. 6 raised an objection to the Returning Officer, on the ground that the petitioner had not completed the age of 20 years and therefore, was not qualified for contesting the election. By the impugned order, the Returning Officer upheld the objection and rejected the nomination, which is under challenge in this Writ Petition.