Kamalbai Bhagwanrao Pawar And ... vs The State Of Maharashtra And ...
2016 Latest Caselaw 6071 Bom

Citation : 2016 Latest Caselaw 6071 Bom
Judgement Date : 15 October, 2016

Bombay High Court

Kamalbai Bhagwanrao Pawar And ... vs The State Of Maharashtra And ... on 15 October, 2016

Bench: T.V. Nalawade

                                            1                     WP 9485 of 2016

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                               
                     BENCH AT AURANGABAD




                                                       
                              Writ Petition No.9485 of 2016

         Kamalbai w/o Bhagwanrao Pawar,
         And Others.                .. Petitioners.




                                                      
                          Versus

         The State of Maharashtra
         & Others.                            .. Respondents.




                                       
                              ig          --------

         Shri. Shahaji B. Ghatol-Patil, Advocate, for petitioners.
                            
         Shri. S.K. Tambe, Assistant Government Pleader, for
         respondent Nos.1 to 6.

                                         ----------
      


                                     CORAM:           T.V. NALAWADE, J.

DATE : 15 OCTOBER 2016

OPERATIVE ORDER "

The writ petition is allowed. The present petitioners,

members of the Wardada Tanda village Panchayat are

allowed to vote in the election to the APMC Bhokar. Rule

is made absolute in the above terms. Learned Assistant

Government Pleader to inform the Returning Officer.

Authenticated copy is allowed to both.

Sd/-

(T.V. NALAWADE, J. ) rsl