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Dattatray Yedu Thombre Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KASHINATH LAXMAN BHIDE AND ORS. VS. THE STATE OF BOMBAY [REFERRED TO]
SAHEBRAO NARAYANRAO PATIL AND ANOTHER VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
DWARKADAS SHRINIVAS VS. SHOLAPUR SPINNING AND WEAVING COMPANY LIMITED [REFERRED TO]
BABAJI KONDAJI GARAD BABASAHEB RAJARAMJI DAMPURIKAR VS. NASIK MERCHANTS CO OPERATIVE BANK LTD [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
KISHANSING TOMAR VS. MUNICIPAL CORPORATION OF THE CITY OF AMEDABAD [REFERRED TO]
BHANUMATI VS. STATE OF UP [REFERRED TO]
LAXMAN LIMBRAJ RANKHAMB VS. STATE OF MAHARASHTRA [REFERRED TO]
AMBEDKARITE PARTY OF INDIA VS. STATE OF MAHARASHTRA [REFERRED TO]
KRISHNA KUMAR SINGH & ANR. VS. STATE OF BIHAR & ORS. [REFERRED TO]
BHAGWAN SAMPATRAO GHODMARE & ANR. VS. THE STATE OF MAHARASHTRA & ORS. [REFERRED TO]
ROHAN SHIRODKAR VS. STATE OF GOA & ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioners in these petitions assail the Ordinance No.XXII of 2019 dated 23.08.2019 promulgated by the State of Maharashtra for extending the election of President, Vice President and Chairman of subject Committees of some Zilla Parishads and Chairman and Vice Chairman of Panchayat Samitis on account of the ensuing General Election of the State Legislative Assembly.

(2.) The petitions are based on similar set of facts and involve common question of law. To avoid rigmarole are decided by common judgment.

(3.) Ms. Talekar, learned counsel eruditely made submissions. The other learned counsels viz. Mr. N. P. Patil Jamalpurkar, Mr. S. S. Deshmukh and Mr. Bachate echoed the arguments of Ms. Talekar and also put forth their stand. The contentions of the learned counsel for petitioners are as under:

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DATTATRAY YEDU THOMBRE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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