SANJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These matters were heard extensively on 13/12/2023, 14/12/2023 and 19/12/2023, considering the extreme urgency expressed by the learned Advocates for the Petitioners. The Respondents had appeared on intimation or suo moto.

(2.) In Writ Petition No.15083/2023, the Petitioner, whose name is admittedly enlisted in the provisional voters list, has put forth prayer clauses B, C, D and E as under:-

(3.) In Writ Petition No.15147/2023, the Petitioners have put forth prayer clauses B, C, D and E as under:-