Mangal Laxman Mandge vs The State Of Maharashtra And ...
2021 Latest Caselaw 1299 Bom

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                      1 WRIT PETITION NO.13598 OF 2017

                  MANGAL LAXMAN MANDGE
                              VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
           Advocate for Petitioners : Mr. More Abhiit S.
            AGP for Respondents : Mr S B Pulkundwar
                                 ...
                    CORAM : V.K. JADHAV, J.

Dated: January 19, 2021 ...

PER COURT :-

1. Learned counsel for the petitioner submits that the

issue raised in this writ petition is no more res-integra and is

covered by the Judgment of the Full Bench of this Court in

case of Anant H. Ulahalkar and another Vs. Chief Election

Commissioner and others reported in 2017 (1) Mh.L.J.

431.

2. Learned AGP appearing for the State has also not disputed the same.

3. The learned counsel for the petitioner, thus, on instructions, seeks leave to withdraw this writ petition.

4. Leave granted.

5. Writ Petition is disposed off as withdrawn.

( V.K. JADHAV, J. ) ...

aaa/-