NARSINGRAO NIVRUTTIRAO UDGIRKAR Vs. SHIVAJI BANDAPPA KALGE

JUDGEMENT

(1.) Election Petition Nos. 3 of 2024 and 6 of 2024 are filed, challenging the election of respondent No. 1 - Shivaji Bandappa Kalge, the returned candidate from 41-Latur (SC) Parliamentary Constituency, State of Maharashtra for the election held on 7/5/2024 on the ground of qualification or disqualification of the returned candidate by contending that the returned candidate does not belong to the 'Mala Jangam' Scheduled Caste category as declared by him in his nomination papers. Both the petitions are taken up for hearing jointly in view of the provisions of Sec. 86 (3) of the Representation of Peoples Act, 1951 (hereinafter referred to as 'the R.P. Act' for short).

(2.) In Election Petition No. 3/2024, the petitioner seeks declaration that on the date of election, the returned candidate/respondent No. 1 was not qualified to be chosen to fill the seat in the House of People from 41-Latur (SC) Parliamentary Constituency reserved for Scheduled Caste member or he was not having requisite qualification within the meaning of Sec. 4 (a) of the R.P. Act, to be chosen to fill the seat in the House of People from 41- Latur (SC) Parliamentary Constituency. The petitioner also seeks declaration that the election of respondent No.1/returned candidate has been materially affected by the acceptance of his nomination along with his caste certificate, validity certificate, affidavit, declaration and nomination by the returning officer and as such, be declared void. Thus, the petitioner challenges election of respondent No. 1/returned candidate on the grounds mentioned in Sec. 100 (1)(a), 100 (1) (d) (i) & (iv) r/w. Sec. 4 (a) of the R.P. Act.

(3.) It is the case of the petitioner in Election Petition No. 3/2024 that the respondent No. 1 belongs to Hindu Jangam caste, at Sr. No. 58, which is recognised as Other Backward Class under the Maharashtra Government Resolution Nos. (1) 1096/PK-48/MVK-5 dtd. 3/6/1986, (2) CBC 1098/PK-185/OBC-5 dtd. 1/1/2001 and (3) CBC-14/2001/PK-232/MVK-5 dtd. 1/6/2004. Respondent No. 1 is an elector for 41 Latur (SC) Parliamentary Constituency in Maharashtra State and his name is entered at Sr. No. 973, in Part No. 157 of the elector roll for 238 - Nilanga Assembly Constituency, comprised within 41 Latur Parliamentary Constituency in Maharashtra State. It is further case of the petitioner that petitioner and other respondent Nos. 5 to 30 have contested the election to the House of People from 41-Latur (SC) Parliamentary Constituency in Maharashtra State in which they all have lost the same whereas the respondent No. 1 has won the election by margin of 61881 votes. Respondent No. 1 belongs to the Indian National Congress party whereas petitioner belongs to Vanchit Bahujan Aghadi.