MANOHAR Vs. KUNAL AND ORS.

JUDGEMENT

(1.) Heard both sides.

(2.) The present Election Petition is filed to seek a declaration that the election of the present respondent no.1 to the Office of Member of Maharashtra Legislative Assembly from 6 Dhule Rural Legislative Assembly Constituency in the State of Maharashtra declared on 19/10/2014 is void and further to declare that the petitioner, who was also one of the candidate, be declared as duly elected to the said Office.

(3.) Respondent nos.2 to 9 were also nominated as candidates to the said election and, therefore, they are joined as parties. None of them however has filed any written statement.