ANANDRAO S O VITHOBAJI UMRE Vs. COLLECTOR CHANDRAPUR

JUDGEMENT

(1.) BY consent Rule is made returnable forthwith.

(2.) THE brief facts of the case are as under:-

(3.) I have perused the order of the Collector. The rejection is made on the ground that the Resolution of the A. G. M. effecting the change in the delegation has been passed after the date of publication of the provisional voter list on 22-10-2001 (wrongly written as 23-10-2001 in the Collectors order ).