PRIYANKA YOGESH GAVHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Due to urgency, heard finally.

(2.) Heard Mr. V. D. Sapkal, Senior Advocate along with Mr. Y. V. Kakade, Advocate instructed by Mr. Z. H. Farooqui, Advocate for Petitioners, Mr. R. B. Ade, Advocate for Respondent No.7 in WP/14354/2025, Mr. D. R. Korade, AGP for Respondent / State in WP/14354/2025, Mr. R. B. Ade, Advocate for Respondent No.10 in WP/14355/2025, Mr. S. K. Tambe, AGP for Respondent / State in WP/14355/2025, Mr. Sachindra Shetye along with Ms. Sharayu Dhanture and Mr. Akshay Pansare, Advocate for the State Election Commission.

(3.) By the present petitions the petitioners challenge the impugned orders dtd. 28/11/2025, passed by the appellate court under Rule 15 of the Maharashtra Municipal Councils and Nagar Panchayats Election Rules, 1966 (for brevity "the Election Rules"), whereby the nominations of the petitioners i.e. Sidharth Gopal Pardeshi (WP/14355/2025) and Priyanka Yogesh Gavhane (WP/14354/2025) are rejected by setting aside the orders of the Returning Officer accepting the nomination of the petitioners filed for the election of Ward No.6 (Seat 6-A and 6-B) of Paithan Municipal Council. The order dtd. 28/11/2025 passed by the appellate court in Election Petition No.6/2025 was rectified on 29/11/2025 by observing that in the title cause of the Judgment, names of respondents No.3 to 8 are mistakenly copied from other election appeal. As it is a typing mistake, name of respondents no.3 to 8 are deleted and respondents no.3 to 5 are corrected and, accordingly, respondent no.3's name Priyanka Yogesh Gavhane was mentioned in the cause title and her nomination was set aside at the instance of the objector / appellant Alkabai.