LAWS(BOM)-2021-1-6

SHRIKANT ANKUSH SAWANT Vs. STATE OF MAHARASHTRA

Decided On January 11, 2021
Shrikant Ankush Sawant Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the above Writ Petition the Petitioners seek to challenge the formation of wards of Respondent No.7 - Gram Panchayat, Pateshwar Nagar, District- Satara, 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-Respondent Nos.3 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 in brief set out hereunder :