RAMDAS ABBASAHEB DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, rule made returnable forthwith and heard.

(2.) The petition challenges an order dated 3.3.2005 passed by Respondent No.2, the Commissioner, Pune Division, Pune.

(3.) It would be appropriate to preface this judgment by noting that the order was passed without any notice to the Petitioner. The Petitioner claims to have learnt about the same only when he sought to contest the bye-elections for the Zilla Parishad. That however is not the only infirmity in the impugned order.