ADAM NARSAYYA NARAYAN 34/260, BAPUJI NAGAR, "JODGALA", UTTAR SADAR BAZAAR, SOLAPUR Vs. PRANITI SHINDE CANDIDATE OF THE INDIAN NATIONAL CONGRESS JAI JUI, 19, ASHOK NAGAR VIJAPUR ROAD, SOLAPUR

JUDGEMENT

(1.) The Respondent No.1 to the above Election Petition - Praniti Shinde i.e. the returned candidate has filed the instant Application for the following relief :

(2.) The dismissal of the above Election Petition is sought interalia on the following grounds :-

(3.) In the context of the application filed by the Respondent No.1 it would be apposite to briefly refer to the grounds averred in the Election Petition. The above Election Petition has been filed by the Election Petitioner questioning the election of the Respondent No.1 - Praniti Shinde from Solapur City Central Assembly Constituency No.249 in the elections held to the Maharashtra State Legislative Assembly in the year 2014. It has been averred in the Petition that the Respondent No.1 has secured 46907 votes whereas the Election Petitioner has secured 13904 votes. The election of the Respondent No.1 has been challenged on the basis of the allegations of corrupt practise particularly stated in paragraphs 12, 16 and 17 of the Election Petition.