BALAJI GANPATI PAWAR Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Subject Matter : The Petitioner-complainant challenges the order dtd. 23/8/2008 passed by the State Election Commissioner, Maharashtra State under Sec. 14B(2) of the Maharashtra Village Panchayats Act [for short 'MVP Act'].

(2.) Rule. Rule made returnable forthwith. By consent of parties, writ petition is heard finally. For the sake of convenience, parties are referred to by their original status.

(3.) Facts in brief :