ATUL BAPU JAPKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final hearing and disposal at the admission stage.

(3.) The grievance raised by the petitioners in the instant petition is in respect of deletion of their names from the final voters list, on consideration of the objections raised by respondent No. 4 - complainant, without extending any opportunity of hearing to the petitioners.