PRAKASH VITHALRAO KAVTHEKARDOIFODE Vs. BAJRANG MANOHAR SONAVANE

JUDGEMENT

(1.) By these two review petitions, the original respondent nos.4 to 7, 9 and the original respondent no.8 have prayed for recall of the order dated 13th June 2018 passed by this Court rejecting the plea of territorial jurisdiction raised by the State of Maharashtra in Writ Petition No.13766 of 2018 and entertaining the said writ petition before the Principal Bench of Bombay High Court.

(2.) By consent of parties, both the review petitions were heard together and are being disposed of by common order. The respondent Nos. 1 to 3 herein were the original petitioners in Writ Petition No.13766 of 2018 whereas the review petitioners in Review Petition (St.) No.34389 of 2018 were the original respondent nos.4 to 7 and 9. The review petitioner in Review Petition (St.) No.34391 of 2018 was the original respondent no.8 in Review Petition (St.) No.34389 of 2018.

(3.) The election of the councilors of the Zilla Parishad, Beed took place on 16th February, 2017. The original petitioners contested the election of the Zilla Parishad, Beed for the post of councilor and were elected. The review petitioners also contested the said election of the Zilla Parishad, Beed. It was the case of the original petitioners that in the meeting dated 7th March,2017 held by the Cabinet Minister, Rural Development Department, it was unanimously decided that the Gat/Front/ Aghadi had to be established amongst the successful members/councilors of Nationalist Congress Party of Zilla Parishad, Beed and to elect the leader of Gat/Aghadi for the purpose of taking decision of the parties amongst the councilors of Gat in Zilla Parishad, Beed.