JAYA SANTOSH ARBAT Vs. ADDITIONAL COMMISSIONER, AMRAVATI

JUDGEMENT

(1.) Heard Shri S.D. Chopde, learned Counsel for the petitioner, Shri A. Chutke, learned A.G.P. for respondent nos. 1 and 2 and Shri M.V. Bute, learned Counsel for respondent no.4.

(2.) Following question has been referred to this Court by the learned Single Judge on 24.02017, while admitting Writ Petition No.5411/2017.

(3.) Thus, controversy whether order passed by the Additional Commissioner dismissing appeal of petitioner or then earlier order passed by the Additional Collector disqualifying her on the ground that at the time of submission of nomination paper, she had not completed 21 years of her age, is correct or not, is not in dispute before this Court.