Karmaveer Tulshiram Autade And ... vs The State Election Commission ...
2021 Latest Caselaw 550 Bom

                                            1 & 2-WPST.26 & 28.2021



Pdp

  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CIVIL APPELLATE JURISDICTION
         WRIT PETITION (ST) NO. 26 OF 2021

Karmaveer Tulshiram Autade           }
and Ors.                             }   Petitioners
         versus
The State Election Commission        }
and Ors.                             }   Respondents

                      WITH
         WRIT PETITION (ST) NO. 28 OF 2021

Bhagyashree Mahadeo Gaikwad          }
and Ors.                             }   Petitioners
         versus
The State of Maharashtra             }
and Ors.                             }   Respondents


Mr.Dilip Bodake   with Mr.Sharad T.
Bhosale for the   petitioners in both
matters.

Mr.A.V.Anturkar- (Amicus Curiae) with
Mr.Prathamesh       B.     Bhargude,
Mr.Sugandh B. Deshmukh, Mr.Yatin
Malvankar, Mr. Shubham Misar and Mr.
Ajinkya Udane.

Mr.A.A.Kumbhakoni-Advocate     General
with Mr.P.P.Kakade-Government Pleader,
Mr.Akshay Shinde-'B' Panel Counsel and
Ms.Nisha Mehra-AGP for State in
WPST/26/2021.

Mr.A.A.Kumbhakoni-Advocate     General
with Mr.P.P.Kakade-Government Pleader,
Mr.Akshay Shinde-'B' Panel Counsel and
Mr. B. V. Samant -AGP for State in
WPST/28/2021.

                       Page 1 of 2
                                                                      1 & 2-WPST.26 & 28.2021




                      Mr.Sachindra B. Shetye with Mr.Ajit
                      Kadethankar,         Mr.Irfan    Shaikh,
                      Ms.Priyanka Chavan and Ms.Sarika
                      Shetye for (State Election Commission).

                      Mr.   Mahesh   Deshmukh    h/f   Mr.
                      Shailendra    Gangakhedkar     from
                      Aurangabad Bench.

                                       CORAM:- DIPANKAR DATTA, CJ.,
                                               A. S. GADKARI &
                                               G. S. KULKARNI, JJ.

Date:- JANUARY 11, 2021

PC:-

1. Heard the learned counsel for the respective parties.

2. Arguments concluded; judgment is reserved.

CHIEF JUSTICE

JUSTICE A. S. GADKARI

JUSTICE G. S. KULKARNI Digitally signed by Pravin Pravin D.

         Pandit
D.       Date:

Pandit 2021.01.11 17:11:36 +0530