SMITA RAVINDRA WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith and the petition is heard finally.

(2.) The petition pertains to the petitioner's claim for inclusion of her name in the voters list for the purpose of Elections of Zilla Parishad and Panchayat Samiti, District Dhule.

(3.) Present writ petition and few more petitions espousing similar cause were heard on 13.11.2013 till 6.00 p.m. However, thereafter, the judgment was reserved.