LAXMAN ARUN YEOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) On 21/8/2023, after having briefly heard both sides, we passed the following order.

(3.) Now we have an Affidavit dtd. 4/9/2023 by one K. Suryakrishnamurty, the Deputy Secretary, State Election Commission, Maharashtra, the 2nd Respondent. The affidavit is to be appreciated for its candour and fairness in approach. We refer now to the relevant portions of the Affidavit.