Bombay High Court
Shri. Vyankanna S/O Busayya Kukkala vs State Of Maharashtra, Through District ... on 14 January, 2021
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 140121wp187.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
WRIT PETITION NO. 187 OF 2021
VYANKANNA S/o BUSAYYA KUKKALA
VERSUS
STATE OF MAH., THRU. DIST. COLLECTOR, GADCHIROLI, AND OTHERS
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. N. R. Bhishikar, Advocate for the petitioner
Mr. S. M. Ukey, Addl. G. P. for respondent nos. 1 to 3.
CORAM : V. M. DESHPANDE, J.
DATE : JANUARY 14, 2021.
1. By this writ petition, the petitioner is challenging the rejection of his nomination paper to contest the Gram Panchayat election.
2. Notice on this writ petition was issued on 11.01.2021 and was kept today.
3. Today, Shri S.M. Ukey, learned Additional Government Pleader pointed out that the Full Bench consisting of the Hon'ble the Chief Justice, Hon'ble Shri Justice A.S. Gadkari and Hon'ble Shri Justice G.S. Kulkarni in the judgment rendered on 13.01.2021 in Writ Petition (Stamp) No. 26/2021 has ruled that there is a bar to entertain the writ petition under Article 226 of the Constitution of India against the order passed by the Returning Officer returning the nomination papers.
4. In view of the law laid down by the Full Bench, the writ petition is dismissed.
JUDGE
Diwale
Digitally signed
Parag by Parag Diwale
Date:
Diwale 2021.01.15
16:34:00 +0530