SHRIHARI TANAJI JAGDE Vs. COLLECTOR OF PUNE

JUDGEMENT

(1.) DELIMITATION of wards made by State Election Commission is based on the bifurcation of villages which was made by the Government way back on the 1st of February, 1995. Moreover, delimitation of wards is a function of the Election Commission. It would not be proper for Courts to interfere. "(See State of U.P. & Ors. V. Pradhan, Sangh Kshetra Samiti & Ors., 1995 Supp. (2) S.C.C. 305 and Boddula Krishnaiah & Anr. Vs. State Election Commissioner, A.P. & Ors. JT 1996 (4) S.C. 156)." Rejected.