SHIVAJI LAXMAN SAHANE Vs. JAYWANTRAO PUNDLIKRAO JADHAV

JUDGEMENT

(1.) Not on board. Mentioned. Taken on board. By consent, heard finally.

(2.) The Election Petition under Section 100 (1)(d) iii and iv of the Representation of People Act, 1951, (for short RP Act) is pending since 19 June 2012. The Biennial Election of Nashik Local Authorities constituency of 25 May 2012, is under challenge.

(3.) Pursuant to order dated 30 August 2013, the Election Petition is listed today for hearing, as agreed. The learned senior counsel appearing for the ApplicantOriginal Respondent moved an Application/Chamber Summons dated 6 September 2013 for an amendment to the Written Statement already filed on 16 February 2013 along with the documents. The Election Petition summons was served upon the Applicant on 17 January 2013. He seeks to amend the Written Statement to paragraph Nos. 17A, 17B and 17C, which are basically revolving around prayer clause (e) of the Election Petition which is as under: