SOU KIRAN Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) NOTICES are served on the Government Pleader. Heard learned Advocate for petitioners, Mr. Bhushan Gavai, Special Counsel for Municipal Corporation and Mrs. T.D. Khade, AGP for State. Rule, returnable forthwith.

(2.) IN all these petitions, nomination papers of the petitioners have been rejected on the ground unsustainable in law. Technical difficulty or defect of minor nature has been ordered by the Government of India to be ignored. Inspite of that circular of the Government of India, these orders have been made by the Returning Officer. Interest of justice, therefore, requires that the impugned orders are set aside.