BHAGWAT Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Mr. Kadethankar waives service for the respondents nos. 1 and 2, learned AGP waives service for respondents nos. 3 to 6 and Mr. N.B. Narwade waives service for respondent no. 7.

(3.) By way of civil application no. 15945 of 2022, some persons have prayed for joining as co-petitioners. Learned advocate for the petitioners Mr. Shirsath, on instructions, gives consent for adding them in the array of the petitioners. Civil application no. 15945 of 2022 is accordingly allowed and the applicants therein are permitted to be included in the array of the petitioners.