VISHNU JAIWANTA JAYBHAYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE , returnable forthwith. Heard Counsel

(2.) THE Petitioner had filed nomination paper to get himself elected to the village panchayat of Kakadhira from Ward No. 3. His nomination paper is rejected on the ground that he has mentioned wrong serial number from the voters' list.

(3.) HENCE , order rejecting the Petitioner's nomination paper is set aside. We hold that the nomination paper of the Petitioner is valid for election to ward *No. 3 of village panchayat, Kakadhira. Election to proceed accordingly.