MAROTI SAKHARAM WASEKAR Vs. TAHSILDAR MUL

JUDGEMENT

(1.) WE are passing common order in both the petitions as common question is involved.

(2.) THE elections to Gram Panchayat Sintala, Taluqa Mul, district Chandrapur, were to be held as per the election programme announced some- where in the early part of december 1998. The nominations were to be filed on 7-12-1998 followed by its scrutiny and thereafter holding of the election. The elections are to be held on 26-12-1998. Following the scrutiny in both the matters the nomination papers of respective petitioner were rejected on 12-12-1998.

(3.) SO far as the reason for rejection is concerned, the returning Officer held that the municipal dues relating to water bill charges have not been paid.