SAVITA BAJRANG KADAM Vs. MANISHA RAMDAS

JUDGEMENT

(1.) By consent, heard finally.

(2.) In Writ Petition No. 2195/2009, the petitioner has challenged the impugned judgment/order dated 31.1.2009 passed by the District Judge, Nasik, whereby, an Election Petition No. 9/2007 filed by respondent No. 1 (original petitioner) has been allowed and the election of the petitioner (original opponent No. 1) from Ward No. 19 of Igatpuri Municipal Council (I.M. Council) in the year 2007, is declared as null and void and accordingly set aside. By the same order, respondent No. 1 (original petitioner) has been declared to be elected in the place of petitioner from Ward No. 19 of I.M. Council. Therefore, this petition.

(3.) In Writ Petition No. 2254/2009, two voters being resident of Ward No. 19 of I.M. Council challenged the direction No. (3) of the impugned order only and prayed further to hold fresh election of the Ward of I.M. Council.