MUNNA LAL Vs. MADHYA PRADESH STATE ELECTION COMMISSION

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioners that the petitioners had submitted their nomination papers for the post of Counsellor Ward No.6, Gwalior. However, their nomination papers have been wrongly rejected.

(3.) It is submitted that a writ petition under Article 226 of the Constitution of India is maintainable against improper rejection of candidature. The petitioner has relied upon a judgment passed by a Co- ordinate Bench of this Court in the case of Smt. Shamabai vs. Panchayat and Rural Development and others passed on 20/6/2022 in W.P.No.12982/2022.