SANDIP RAJU NAIK Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) All the petitions raise a common question of law and fact. They were heard together and are being disposed of by a common judgment. Hence, Rule. Respondents waive service. By consent, heard finally and filing of the affidavits dispensed with. The petitions being Civil Writ Petition Nos. 1453 and 1462 of 2019, argued by Mr. Mendadkar, seek a peculiar relief. The first prayer is that the Election Petition styled as Municipal Election Petition No. 34 of 2017 be directed to be disposed of expeditiously.

(2.) Thereafter, the Writ Petition was amended and the amended prayers (a-1) and (b-3) read thus :

(3.) It is in furtherance of the amended prayers (a-1), that interim relief in terms of prayers (b-1) and (b-3) is sought and the argument is that this petition survives for these reliefs.