JAGDEO RAMCHANDRA RAIPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the respective parties.

(2.) ALL these petitions raise a common question as regards presentation of a nomination paper to the election of the Managing Committee of the respondent No. 4 Society i. e. Harsoda Gram Seva Co-operative Society, Harsoda, Taluka Malkapur, District Buldhana.

(3.) ALL the petitioners in these petitions, in order to contest the election for the membership of the Managing Committee of the respondent No. 4-society, submitted their nomination papers on 12-12-2002, strictly in accordance with the Election programme. However, after the nomination papers were submitted, on the date of scrutiny, i. e. on 16-12-2002, the respondent No. 2 Returning Officer, rejected the nomination papers of all the petitioners in these petitions, precisely for the reason that the nomination papers were not submitted by the petitioners either personally or through their proposers. This rejection of the nomination papers came in pursuance of the objection raised by the respondent No. 5, who specifically raised an objection, stating that the nomination papers of Shri Jagdeo Ramchandra Raipure, i. e. the petitioner in Writ Petition No. 4755/2002; Smt. Alka Devidas Kahate, petitioner in Writ Petition No. 4756/2002; Shri Mahadeo Ganpat Zalte, petitioner in Writ Petition No. 4757/2002; Shri Shriram Rajaram Chouhan, i. e. the petitioner in Writ Petition No. 4758/202; Shri Santosh Kisan Raipure, i. e. the petitioner in Writ Petition No. 4759/2002, and Dnayndeo Pandhari Aadokar, the petitioner in Writ Petition No. 4760/2002, were not submitted either by the petitioners themselves or their proposers, but the same were submitted by one Shri Haridas Shreeram Raipure.