ATHARODDIN MUJRODDIN KAZI Vs. RAJENDRA RAMCHANDRA INDRALE

JUDGEMENT

(1.) This petition can be disposed of at the stage of admission.

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

(3.) The short question which arise for determination is whether the Election Tribunal constituted under Section 21 of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (for short, "Act of 1965") has jurisdiction to entertain the election petition, by condoning the delay.