PRAKASH MARUTIRAO SHERE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) :-

(2.) RULE. Taken up for hearing forthwith by consent of the parties.

(3.) WRIT Petition No.5912/1995 alleges that the names of 7,950 qualified voters have been excluded from the voters' list and prays for inclusion of those members and also prays that the names of 2,006 members admitted after 30th April 1995 be deleted from the voters' list. WRIT Petition No.131/1996, apart from making similar allegations, specifically claims that the names of the ten petitioners who are entitled to be voters be added to the voters' list and WRIT Petition No.133/1996 alleges that the name of petitioner no.1 as a grower member and petitioner no.2 as an affiliated Society should have been included in the voter's list and also alleges that names of some members have not been enrolled in the voters' list for the Society constituency though they have paid the affiliation fees about this allegation seven instances have been mentioned in the compilation of this petition. This petition also prays the similar reliefs as are prayed in WRIT Petition No.5912/1995.