VIJAY RAMBHAU BABHARE Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) HEARD. Perused all petitions.

(2.) ALL these petitions are directed against order of Returning officer refusing to accept petitioners as official candidates of recognise political party i. e. Indian National Congress. Since all these petitions involve more or less similar facts and common question based on common submissions they are being heard together and disposed of by this common order. The facts are borrowed from writ Petition No. 20 of 2007 (Prashant Vs. State Election commission and oth.)FACTUAL SCENARIO :

(3.) THE factual scenario depicts that the Commissioner, nagpur Municipal Corporation on 26. 12. 2006 declared elections along with election programme for holding elections and published the same in the official gazette. The Election Programme is as under : <FRM>JUDGEMENT_26_TLMHH0_2007Html1.htm</FRM>