PRAKASH VITTHALRAO TALE Vs. RESIDENT DEPUTY COLLECTOR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard respondent Nos. 1 and 2. Respondent No. 3 is not a party required to be heard, as its interest is being espoused by petitioner himself.

(2.) The programme for preparation of a Voters' List of the Respondent No. 2-Society had commenced, initially by order dated 17th November, 2006, and the voters' List was finalized. The elections, however, could not be held due to general orders issued by the Government postponing the elections till the end of 31st March, 2007. Thereafter, Collector issued a fresh programme dated 5th April, 2007 for preparation of a Voters' List. The last date fixed for this purpose in the said programme was 30th May, 2007.

(3.) In the meantime, the petitioner herein filed a Writ Petition bearing No. 3808 of 2007 and during pendency of the said petition, the Collector, Amravati, issued the election programme dated 27th July, 2007.