LAXMI HARISH MANE Vs. RETURNING OFFICER FOR ELECTION TO THE ZILLA PARISHAD & PANCHAYAT SAMITI AND ORS.

JUDGEMENT

(1.) Heard Shri V.N. Morande, Advocate for the petitioner, Shri N.R. Patil, Assistant Government Pleader for the respondent No.1 and Shri R.L. Khapre, Advocate for the respondent No.2.

(2.) Rule. Rule made returnable forthwith.

(3.) Though the office note shows that the respondent Nos.2 to 4 are not served, Shri R.L. Khapre, Advocate has put in appearance for the respondent No.2 and considering the controversy, the petition is taken up for hearing in the absence of the respondent Nos.3 and 4.