YOGESHWAR PRABHAKAR MARATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule returnable forthwith. With consent of parties, matter is taken up for final hearing.

(3.) By the present petition, the petitioners are challenging the order dtd. 2/12/2022 passed by the Returning Officer - Respondent No.2 directing deletion of the petitioners as well as 48 voters to be deleted from the provisional voters list, the total of 87 voters.