AKSHAY MAGAN RAKSHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petition is thoroughly misconceived. The relief sought in prayer clauses (b), (c) and (d) reads thus.

(2.) Writ Petition No. 13366 of 2023, filed by Akshay Magan Rakshe, relates to the election of Sarpanch. The other six Petitions relate to the elections of members of the Gram Panchayat, Salumbre, Taluka Maval, District Pune.

(3.) The allegation is that the Returning Officer wrongly rejected the nominations of these Petitioners and equally wrongly accepted the nominations of others. The submission before us was that one panel was rejected and another panel was accepted.