JEEVAN KAPURCHAND BAFANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN view of the disposal of the Writ Petition No.10576 of 2011 by a separate speaking order passed today, Counsel for the Petitioner submits that this petition be disposed of with liberty to the petitioners to pursue the challenge regarding the provisional voters' list at the appropriate stage when the election process of the concerned bifurcated Market Committee is commenced in terms of the observations made in the said decision.

(2.) WRIT Petition is disposed of accordingly.