GAVIT RAJENDRA DHEDYA Vs. GHODA KRUSHNA ARJUN

JUDGEMENT

(1.) The Petitioner has filed the Election Petition under Section 80 of the Representation of the People Act, 1951. The Petitioner questions the election of Respondent to the Palghar (Scheduled Tribe) Assembly Constituency for the Maharashtra Legislative Assembly General Elections 2014. The Respondent is the returned Candidate from 130 Palghar (ST) South Assembly Constituency at the Maharashtra Legislative Assembly General Elections held in the month of October 2014.

(2.) The Election Commission of India vide Notification dated 20 September 2014 published the election programme for general elections to the Maharashtra Legislative Assembly 2014. As per the Notification, last date for filing nominations was 27 September 2014, the date of scrutiny of nominations was 29 September 2014, the last date of withdrawal of candidature was 1 October 2014 and the date before which the election was to be completed was 22 October 2014.

(3.) The Respondent submitted nomination form bearing No. 7 on 26 September 2014 as a candidate from "Shivsena Party". The poll for the constituency was held on 15 October 2014. The result of the election was declared on 19 September 2014. The Respondent was declared as having polled the highest number of votes and was elected from the constituency in question.