RAMESHLAL KHIALDAS TEJVANI Vs. COLLECTOR JALGAON

JUDGEMENT

(1.) A nice and interesting question arises in this case out of the dust and fume of election process.

(2.) THE election scene is of Ward No. 64 in the Municipal Council of Bhusawal. The last date for making the nomination was on 30.10.1991 and the scrutiny was to take place on 31.10.1991. Patil Bhila Nathu was one such candidate. On that date itself, the publication of the list of validly nominated candidates had to be made. The list included the names of the petitioner and Patil Bhila Nathu along with many others. Withdrawal time was permitted upto 11th November, 1991.

(3.) THE Returning Officer thereafter passed the impugned order. Exhibit B, on 8th November, 1991, countermanding the elections.