SHAHAJI NANAI THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner has filed this Petition seeking review of the judgment and order dtd. 26/11/2024.

(2.) At the very outset, this Court raised a query with the Petitioner appearing in person as to how a Review Petition would be maintainable within the framework of the Representation of the People Act, 1950. To assist the Petitioner who used to earlier appear in person, Mr. D'souza, an advocate practicing in this Court was permitted to represent him in the Review Petition.

(3.) I have heard Mr. D'souza, the learned counsel appearing for Petitioner, Mr. Vijay Nair, the learned counsel appearing for Respondent No.7, Mr. Himanshu B. Takke, the learned AGP appearing for Respondent Nos. 1, 2 & 5-State, Ms. Shruti Vyas, the learned counsel appearing for Respondent No.4-Union of India, Mr. Tejas Deshmukh, the learned counsel appearing for Respondent No. 6.