LAWS(BOM)-2021-1-5

VILAS VITTHAL SAKHARE Vs. STATE OF MAHARASHTRA

Decided On January 13, 2021
Vilas Vitthal Sakhare Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the above Writ Petition, the Petitioners seek to challenge the fnal voters list prepared for the purpose of Hinjawadi Grampanchayat Election which is scheduled to be held on 15th January, 2021.

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

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