LAWS(BOM)-2021-1-56

ATUL BHASKAR MORE Vs. STATE OF MAHARASHTRA

Decided On January 11, 2021
Atul Bhaskar More Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the above Writ Petition, the Petitioner seeks to challenge the formation of wards and reservation of each wards in Grampanchayat Chale, Taluka - Pandharpur, District - Solapur and the Order passed by the Collector on 23rd October, 2020, dismissing the Appeal fled by the Petitioner.

(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 :