WAMAN BARSU GAJRE Vs. COLLECTOR OF JALGAON

JUDGEMENT

(1.) ADVOCATES informs us that the decision to be given in this Writ Petition is concluded by the decision of M Division Bench of this Court in Jaisingrao v. State of Maharashtra, 187 Bom. LR 29 : 1985 CTJ 262]. In the aforesaid decision, the first proviso to sub-section (3) of Section 27 has been struck down. It is this very statutory provision and the purported application thereof which stands impugned in the Writ Petition before us.

(2.) RULE is made absolute in terms of prayers (a) (i) and (ii). The voters' list Exhibit B' to the Petition will stand quashed and a fresh voters' list will have to be prepared which should be done expeditiously. Parties to bear their own costs of the Writ Petition. The Department will now take steps to conduct the election in accordance with our decision, RULE made absolute