SUMIT SANTOSH SAHADEV Vs. ELECTORAL REGISTRATION OFFICER

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 his name in the voters list for the purpose of Elections of Ahmednagar Municipal Corporation.

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