KARBHARI PIRAJI DEOKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Hon, learned Counsel for the petitioner; and Shri Ghatge, Assistant Government Pleader, for respondents Nos. 1 to 5. Shri R. N. Dhorde appears for the applicants in Civil Application No. 6781 of 1998, which is filed for intervening in the matter. The said civil application for intervention is allowed and Shri Dhorde is also heard.

(2.) THE petition challenges the programme declared by the Sub-Divisional Officer, Sangamner respondent No. 3 for the election to Market Committee, Kopargaon; and mainly challenges the voters list which is finalised by the respondents.

(3.) THE first contention raised is that the statute gives authority to the Collector to prepare a list of voters in consultation with the District Deputy Registrar; but, here, the work of the revision of the voters list and the declaration of the programme is undertaken by the Sub-Divisional Officer, who has no authority to do so.