Bombay High Court
Gajendra Singh Harmitsingh Bhatia And ... vs District Election Authority Cum ... on 8 March, 2023
Author: Avinash G Gharote
Bench: Avinash G. Gharote
wp 1468.23. 1/2 4
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.1468/2023
(Gajendra and others V District Election Authority and another)
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Mr. O.A. Ghare, Adv for petitioners.
Mr. N.R. Patil, AGP for resp. no.1.
CORAM : AVINASH G GHAROTE, J.
DATE : 08-03-2023 In the voters list for the elections held in the year 2017, the names of the petitioners were included in the voters list (pg 17), and some of the petitioners were also selected as the Executive Members (petitioner no.2). However, though the names of the present petitioners were included in the list of voters for the earlier years, which was taken as the provisional voters list for the present purpose (pg 66), the names have been removed in the temporary provisional voters list itself subsequently published on 01-01-23 (pg 66) and the names of the petitioners also do not find place in the final voters list at Annexure-D (pg
133). This has been without any notice to the petitioners or without any objection being raised to the inclusion of the names of the petitioners in the provisional voters list.
2. Issue notice for final disposal, returnable on 10-03-2023.
3. Learned AGP waives notice for respondent ::: Uploaded on - 09/03/2023 ::: Downloaded on - 10/03/2023 13:44:37 ::: wp 1468.23. 2/2 4 no.1.
4. Leave is granted to serve Mr Sachin Deshpande, learned Counsel, who is appearing for respondent no. 2/ Society in Writ Petition No. 1146/2023.
JUDGE Deshmukh ::: Uploaded on - 09/03/2023 ::: Downloaded on - 10/03/2023 13:44:37 :::