RANJIT PRABHAKAR BANNE Vs. COLLECTOR OF KOLHAPUR

JUDGEMENT

(1.) In this petition, notice was issued to Respondent Nos.1 to 3 only by order dated 15 th February, 2012. No notice was issued to Respondent Nos.4 and 5 and even while disposing off this petition finally, I have not considered it necessary to issue any notice to Respondent Nos.4 and 5. Respondent Nos.4 and 5 are the Honourable Minister for Cooperation and Honourable Chief Minister respectively. The Petitioners have made certain allegations against them and the Government Pleader wanted to place on record an affidavit denying the said allegations. However, as I have made it clear that the petition will be disposed off purely on the basis of the question of law involved and no factual controversy will be looked into, it is not necessary to go into the allegations made against Respondent Nos.4 and 5.

(2.) Considering the nature of controversy and the fact that a preliminary list of voters is to be published on 23 rd February, 2012, this petition is being disposed off at the stage of admission itself.

(3.) Rule made returnable forthwith. The learned AGP waives service on behalf of Respondent Nos.1 & 2. Mr Borkar waives service on behalf of Respondent No.3. As stated above, no notice of rule is issued to Respondent Nos.4 & 5. The Controversy involved in this petition :