KANCHAN KAILAS POUL Vs. THE STATE ELECTION COMMISSION

JUDGEMENT

(1.) Head learned counsel for the petitioners, Shri Shelke, learned counsel for respondent Nos.1 and 2 and Shri Maney, learned counsel for respondent No.6 in Writ Petition No.1976/2017. The other respondents are served through paper publication as well as notice displayed on the notice board of respondent No.1 by the Returning Officer.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of learned counsel for the contesting parties.

(3.) These petitions challenge the legality and correctness of the judgment and order dated 7/2/2017, passed in Election Appeals No.3/2017 and 4/2017, involving an identical question relating to incorrect rejection of the nomination papers on the ground that caste validity certificate has not been submitted by the both the petitioners in accordance with the requirement of law.