JYOTI BHAGWAT THANE Vs. MEERABAI SURESH DHAWALE

JUDGEMENT

(1.) Rule made returnable forthwith. Heard Shri R.M. Ahirrao, the learned Counsel appearing for the petitioner, Shri A.R. Wagh, the learned Counsel appearing for the respondent No. 1 and Mrs. Kalyani Deshpande, the learned AGP appearing for the respondent Nos. 9 and 10. Notice for final disposal of the matter was issued by this Court on 27-4-2011. None appears for the other respondents, though they are served. This Court had passed an interim order, as a result of which the order impugned in this petition has been stayed.

(2.) In view of the fact, that this Court has already issued notice for final disposal of the matter. Now, it is not necessary to issue fresh notices to the respondents, who have failed to attend this Court, in spite of service of notice for final disposal.

(3.) The challenge in this petition, is to the judgment and order dated 19-3-2011, passed by the learned Civil Judge, Junior Division, Ner, District Yavatmal, in Election Petition No. 02 of 2007. By this impugned judgment and order, the Election of the petitioner to a seat reserved for the women in the Election of Gram Panchayat, Satephal, Taluka Ner, District Yavatmal, is declared as illegal and the same is set aside. The Court has granted further declaration, that the respondent No. 1 herein, is declared to have been elected in the Election of Gram Panchayat, Satephal, from Ward No. 1, Taluka Ner, District Yavatmal, in the seat reserved for women.