AMBADAS VITHAL VAYDANDE Vs. DNYARAJ SITARAM SARVOGOD

JUDGEMENT

(1.) THE submissions of the learned Counsel appearing for the parties were heard on 26th June 2007. By this writ petition under Article 227 of the Constitution of India, the Petitioner has taken exception to the Judgment and order dated 22nd December 2006 passed by the Collector, Solapur which is confirmed in Appeal by order dated 18th May 2007.

(2.) WITH a view to appreciate the submissions made by the Advocates appearing for the parties, it will be necessary to refer to the facts of the case. The Petitioner contested the General Ward Election of the Pandharpur Municipal Council held on 19th November 2006. The 1st Respondent, 2nd Respondent and the 3rd Respondents were candidates who also contested the election against the Petitioner. On 21st November 2006, result of the election was declared. The Petitioner was elected by majority of 65 votes.

(3.) CLAUSE (k) of sub-section (1) of section 16 of the said Act of 1956 reads thus: