ADITYA ZUNJAR BHANGE Vs. AJINATH BHAGWAT MALI

JUDGEMENT

(1.) This petition takes exception to the judgment and order dtd. 9/2/2023 passed by District Judge-2, Barshi in Civil Miscellaneous Application No. 28 of 2022.

(2.) The petitioner had contested the general election of Madha Nagarpanchayat for the post of councillor from Ward No. 1. The result of the said election was declared on 19/1/2022 and respondent No. 1 was declared elected from the said ward. The result was thereafter published in Official Gazette on 28/1/2022.

(3.) On 9/3/2022, the petitioner had filed the election petition questioning the election of the respondent No. 1. According to the petitioner, though the election petition was well within limitation in view of the direction issued by the Hon'ble Supreme Court in Miscellaneous Application No. 21 of 2022 and other connected matters, however, by way of abundant precaution, the application for condonation of delay was filed. It is stated that the learned District Judge erroneously rejected the said application by the order impunged.