Smt. Lata W/O Milind Khandare vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 13501 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH : NAGPUR

                       WRIT PETITION NO. 8276 OF 2022
                  (Smt. Lata Milind Khandare V/s State of Maharashtra & Ors.)


Office   Notes,    Office                      Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Registrar's orders
                             Mr. P. B. Patil, Advocate for Petitioner.
                             Ms. N. P. Mehta, Assistant Government Pleader for
                             Respondent Nos.1 and 2.
                                                ------

             CORAM           : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.

             DATE            : DECEMBER 22, 2022.


             .               Heard.

2. In view of the judgment of Patna High Court in Writ Petition No. 13545 of 2013 (Veena Devi Sri Manoj Kumar Chaudhary V/s The State Election Commission, Bihar & Ors.) decided on 15/5/2014, following the law laid down in (2011) 11 Supreme Court Cases 181 (Anokh Singh V/s Punjab State Election Commission), issue notice to the Respondents, returnable in four weeks.

3. Ms. Mehta, learned Assistant Government Pleader waives service of notice on behalf of the Respondent Nos.1 and 2.

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4. In the meanwhile, the communication dated 17/5/2022 shall not be given effect.

(ANIL L. PANSARE, J.) (A. S. CHANDURKAR, J.)

Yadav VG

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:22.12.2022 19:24