UTTAM SOPAN BABAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the respondents.

(2.) . All these four writ petitions can be disposed of by this common order, because the similar issue is involved in all these petitions.

(3.) By these writ petitions filed under Article 226 of the Constitution of India, the petitioners are seeking a direction from this Court against the respondent Authority to reject the nomination forms of contesting candidates of the election to the management committee- respondent no.6 as the non-compliance of the model by-laws No. 28 (2) of the respondent No.6.