DILIP RAMBHAU JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel appearing for the parties.

(2.) Vide present writ petition u/a 226 of the Constitution of India, the petitioners seek indulgence of this Court to quash and set aside the decision taken by the respondent No.2 - Divisional Commissioner, Amravati on 11/08/2025 whereby the said authority has 'included and excluded' some villages 'in and out' of Gats/Gans of Zilla Parishad, Washim and the Panchayat Samities falling therein. Precisely, the petitioners have challenged the ward formation and formation of electoral divisions that is being carried for ongoing general elections of Zilla Parishad Washim and Panchayat Samitis therein.

(3.) The brief facts of the case are as under :-