BHAISHANKAR NANABHAI Vs. MUNICIPAL CORPORATION OF BOMBAY AND THE MUNICIPAL COMMISSIONER AND SIXTEEN OTHER PERSONS

JUDGEMENT

(1.) The occasion of this suit is the recent Justices election in the City of Bombay.

(2.) The plaintiff is a retiring Councillor within the moaning of Section 34 of the City of Bombay Municipal Act 1888; the defendants 3 to 18 are, according to the plaint, "made patties as Councillors claiming to act as such under " that, election; and defendants 19 to 31 were unsuccessful candidates for election.

(3.) Though by his plaint Mr. Bhaishankar submitted that "there has been no election at all by the Justices," and prays that this Court "may be pleased to declare that there was no general election," his case as finally developed has been, not that there was no general election, but that no Councillor was elected at the general election.