SAVALARAM HIRAJI JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner as well as learned Counsel for the respondents. Rule heard forthwith for final hearing.

(2.) SOMETIME in the month of March, 1994 it was decided by the prescribed authorities to constitute Neral Grampanchayat. The said Grampanchayat was to consist of 15 elected members. It was decided by the prescribed authority that the area of the said Grampanchayat shall be divided into five wards and the seats distributed as under :---n Ward 1 :-

(3.) THE election process for constituting the said Grampanchayat was commenced by the authorised Tahsildar as indicated below :---On 5th April, 1994 notice was published to the effect that the list of voters was kept open for inspection. The said notice was published as contemplated under Rule 3 of the Bombay Village Panchayat Election Rules of 1959. The election programme was published by the Tahsildar soon thereafter as contemplated under Rule 7 of the above referred rules. By the said notice published the election programme as contemplated in Rule 7 (1) of the said Rules, the Tahsildar fixed the last date for making nomination as well as the date for scrutiny of nomination, date for withdrawal of candidates and the date on which the poll shall take place. The above referred notice as contemplated under Rule 7 of the said Rules was published by the authorised officer having necesary jurisdiction to do so on 5th April, 1994. On 28th April, 1994, the elections were held as scheduled. Results were declared. Various persons who are declared elected at the said elections including the petitioner No. 5 from reserved seat for women from Ward No. 2, petitioners No. 2 from general category from Ward No. 3 and petitioner No. 4 from Ward No. 4 from reserved seat for women.