PANDURANG NARAYAN RAKHONDE Vs. RETURNING OFFICER, ZILLA PARISHAD & PANCHAYAT SAMITI ELECTION, KHAMGAON

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by the consent of the parties.

(3.) This petition is directed against the order dated 31-07-2002 passed by the Additional District Judge, Khamgaon, in Election Petition No.2 of 2002, rejecting the application of the petitioner seeking better particulars under Order VI, Rule 5 of the Civil Procedure Code.