ANKITA GAURAV MUNGAD 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 have taken objection to the order passed by respondent no.2 - election authority deleting 512 names of the traders from the provisional voters list of the traders constituency of the APMC - Jalgaon.