Bombay High Court
Sau. Draupadabai Madhukar Ubale Thr. ... vs Additional Commissioner, Amravati ... on 19 October, 2018
Author: S.B. Shukre
Bench: S.B. Shukre
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.6477 OF 2016
Petitioner : Sau. Draupadabai Madhukar Ubale,
Age about 48 years, Occu. Housewife &
Sarpanch of Gram Panchayat,
Singaon Jahagir, Tq. Deulgaon Raja,
Dist. Buldana.
Through Power of Attorney Holder,
Shri Madhukar s/o Nathaji Ubale,
Aged about 55 years, Occ. Carpenter,
R/o Singaon-Jahagir, Tal. Deulgaonraja,
District Buldana.
-- Versus --
Respondents : 1] Additional Commissioner,
Amravati Division, Amravati.
2] Additional Collector, Buldana.
3] Uttam Gujeba Shivankar,
Aged 60 years, Occu. Agriculturist,
R/o Singaon Jahagir, Tq. Deulgaon, Raja,
Dist. Buldana.
4] Secretary, Gram Panchayat Singaon Jahagir,
Tq. Deulgaon Raja, Dist. Buldana.
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Shri P.B. Patil, Advocate for the Petitioner.
Ms. Shamsi Haider, A.G.P. for Respondent Nos.1 & 2.
Shri A.B. Patil, Advocate for Respondent No.3.
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CORAM : S.B. SHUKRE, J.
DATE : 19th OCTOBER, 2018.
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ORAL JUDGMENT :-
Heard.
02] There is no dispute about the fact that the term of the election, which had held in the year 2012, is already over and, therefore, this petition has been rendered infructuous.
03] The petition is disposed of as infructuous. Rule is discharged with no order as to costs.
(S.B. SHUKRE, J.) *sandesh ::: Uploaded on - 19/10/2018 ::: Downloaded on - 22/10/2018 01:41:20 :::