Shri Nikhil Shashikant Khot vs State Election Commissioner And ...
2022 Latest Caselaw 12739 Bom

P.H. Jayani                                          502 WP15107.2022.doc

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION

                        WRIT PETITION NO. 15107 OF 2022

Shri. Nikhil Shashikant Khot                        .... Petitioner
            v/s.
State Election Commission,
Bombay and ors.                                     .... Respondents

Mr. Tanaji Mhatugade for the Petitioner.
Mr. C.D. Mali, AGP for the State.
Mr. Manish Bohra and Mr. Vikrant Dere i/b.
Mr. Sachindra B. Shetye for Respondent No.1.
Mr. Amit Karle a/w. Mr. Anurag Dwivedi i/b. Niranjan
Bhavake for Respondent No.4.


                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 07th DECEMBER, 2022.

P. C. :-

. Not on board. Upon mentioning, taken on production board.

2. The Appellant herein has challenged the order dated 05/12/2022

passed by the Respondent No.3 allowing the objections raised by the

Respondent No.4 and rejecting the nomination forms submitted by the

Petitioner to contest the elections for the post of Member of

Grampanchayat of Village - Kaneriwadi, Taluka - Karveer, Dist.

Kolhapur.

P.H. Jayani 502 WP15107.2022.doc

3. The Petition is not maintainable in view of the full bench

judgment of this Court in Karmaveer Tulshiram Autade and ors. v/s.

State Election Commission, Mumbai and ors. AIR 2021 BOMBAY 90,

and the appropriate remedy would be filing of the election petition.

4. Hence, the Petition stands dismissed.

PREETI H (SMT. ANUJA PRABHUDESSAI, J.) JAYANI Digitally signed by PREETI JAYANI Date: 2022.12.09 17:11:08 +0530