RAMESH BHIKAMCHAND JAIN Vs. THE STATE ELECTION COMMISSION

JUDGEMENT

(1.) BY this petition, the petitioner has, primarily, sought the following two prayers: -

(2.) CONTENTION is that the election of the petitioner to the Municipal Corporation of Jalgaon has been called in question by Respondent No. 2 filing Election Petition No. 1 of 2013 before the competent authority. Written statement to the said Election Petition was filed on 13.11.2013, by the petitioner. It is admitted that no objection was raised in the Written Statement about the maintainability of the Election Petition in the light of the complaint filed by respondent No. 2 / defeated candidate to the State Election Commission dated 8.9.2013, which was received by the first respondent - State Election Commission on 13.9.2013.

(3.) I have heard the learned Advocates for the respective sides for quite sometime. It would be a futile exercise to advert to all the contentions of the litigating parties, in view of the submissions made by respondent No. 1/ State Election Commission and in the light of the order that I propose to pass.