NITIN JANARDHAN KADU Vs. COLLECTOR/DISTRICT ELECTION OFFICER

JUDGEMENT

(1.) Rule made returnable forthwith. Heard the matter finally by consent of the learned counsels appearing for the parties.

(2.) The challenge in this petition is to the order dated 18.03.2015 passed by the Collector and the District Election Officer, Amravati, directing deletion of the name of 103 voters from the final voters list in respect of Ashok Nagar constituency.

(3.) This Court had passed an order on 31st March, 2015, as under;