REGENT COMPUTRONICS PVT. LTD.

BABURAO KALU KOLI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

POONA VS. COLLECTOR,YEOTMAL [REFERRED TO]
ASHOK KUMAR JAIN VS. NEETU KATHORIA [REFERRED TO]
MRS. SANJANA M. WIG VS. HINDUSTAN PETRO CORPORATION LTD. [REFERRED TO]
K VENKATACHALAM VS. A SWAMICKAN [REFERRED TO]
HARSHAD CHIMAN LAL MODI VS. DLF UNIVERSAL [REFERRED TO]
BABURAO SHANKARRAO WADIKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
BHOSALE DEEPAK MANIKRAO VS. STATE OF MAHARASHTRA [REFERRED TO]
ANANT JANARDAN PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) NOTICE for final disposal at the stage of admission was issued by this Court on 20th July 2007.

(2.) HEARD learned Counsel for the respective parties. Rule. Rule returnable forthwith.

(3.) THE petitioner, a defeated candidate at the election of the Village Gram Panchayat, jalod, Taluka Amalner, District Jalgaon, held in the year 2005, seeks issuance of a writ or direction for setting aside the said election of the Village Panchayat on the ground of illegality and nullity.

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BABURAO KALU KOTI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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