SIDDIQ GANI CHOUDHARI 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 petitioner has taken exception to the order dtd. 2/12/2022, passed by respondent no.3 rejecting the objection raised by the petitioner to the provisional voters list of traders constituency of the APMC. The facts leading to the filing of the petition can be summarized as under.