DROPADABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in both the Petitions. Rule made returnable and heard forthwith.

(2.) The facts in both the Writ Petitions are common and raise a common question and are therefore disposed of by this common judgment and order.

(3.) The petitioner has sought a Writ of Mandamus directing respondent nos. 2 to 4 to hold fresh polling in the respective constituencies by setting aside the election results published on 12.3.2007.