PUNJABRAO TRAMBAKRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith. Heard finally.

(2.) Heard submissions. Nominations of petitioner for post of Ward-Member was initially accepted during scrutiny. Thereafter without any notice and behind his back, it has been rejected. Submission, such a power of modification or review cannot be exercised by respondent no.3.

(3.) Learned AGP submits that petitioner was disqualified for not submitting election expenses of election conducted in 2012. Our attention is drawn to order dated 30th March 2012 wherein such disqualification has been ordered and petitioner is also declared disqualified for contesting election for next five years. The name of petitioner appears at Sr.No.22 in Risod Tq. against Gram Panchayat Linga Kotwal.