Bombay High Court
Sunil S/O. Kailash Dhale vs The Divisional Commissioner, ... on 11 July, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
wp3454.22 & ors 21
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.3454 OF 2022
Nilesh s/o Babanrao Khond
..vs..
State Election Officer, New Administrative Bhavan, Mumbai-32 and ors
AND
WRIT PETITION NO.3486 OF 2022
Nitin Babanbabu Kanojia and anr
..vs..
State Election Commission of Maharashtra, Mumbai-32 and ors
AND
WRIT PETITION NO.3791 OF 2022
Sunil s/o Kailash Dhale
..vs..
The Divisional Commissioner, Amravati Division, Amravati and anr
AND
WRIT PETITION NO.3798 OF 2022
Prashant s/o Mahadeo Chaudhari and anr
..vs..
State of Mah., thr.its Secretary, Department of Rural Development and Water
Conservation, Mantralaya, Mumbai-32 and ors
AND
WRIT PETITION NO.3606 OF 2022
Rahul s/o Ganeshrao Deshmukh and ors
..vs..
State Election Commission, Maharashtra, thr.the State Election Commissioner,
Mumbai-32 and ors
.........................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
.........................................................................................................................................................................
Writ Petition No.3454/2022
Shri S.W.Sambre, Counsel for the Petitioner.
Shri J.B.Kasat, Counsel for the Respondent No.1.
Shri M.I.Dhatrak, Counsel for the Respondent No.3.
Shri D.P.Thakare, Additional Government Pleader for the State.
Writ Petition No.3486/2022
Shri R.B.Dhore, Counsel for the Petitioners.
Shri J.B.Kasat, Counsel for the Respondent No.1.
Shri M.I.Dhatrak, Counsel for the Respondent No.4.
Shri D.P.Thakare, Additional Government Pleader for the State.
.....2/-
wp3454.22 & ors 21
2
Writ Petition No.3791 OF 2022
Shri K.S.Narwade, Counsel for the Petitioner.
Shri D.P.Thakare, Additional Government Pleader for the State.
Writ Petition No.3798 OF 2022
Shri R.B.Dhore, Counsel for the Petitioners.
Shri J.B.Kasat, Counsel for the Respondent No.2.
Shri D.P.Thakare, Additional Government Pleader for the State.
Writ Petition No.3606 of 2022
Shri Adwait Manohar, Counsel for the Petitioners.
Shri J.B.Kasat, Counsel for Respondent No.1.
Shri Abhay Sambre Counsel for Respondent No.3.
Shri D.P.Thakare, Additional Government Pleader for the State.
CORAM : A.S.CHANDURKAR & URMILA JOSHI-PHALKE, JJ.
DATED : 11/7/2022
1. Heard.
2. In all these writ petitions challenge is raised to the
formation of Wards for the elections to various Municipal
Councils/Zilla Parishads. Consideration of these writ petitions was
adjourned since the Division Bench at Aurangabad had considered
similar challenge raised in Writ Petition No.6765 of 2022 ( Anant s/o
Baburao Golait (Gahilot) vs. The State of Election Commission of
Maharashtra and ors ) along with connected writ petitions. That group
of writ petitions has been decided on 5.7.2022 by holding that it
would not be permissible to interfere in writ jurisdiction at the stage
when such interference was sought.
3. Hence, for the reasons assigned in the aforesaid
judgment, these writ petitions stand dismissed with no order as to
costs.
4. Needless to state that the petitioners are free to avail
other remedies as are available in law. The points raised in that
regard are kept open.
(URMILA JOSHI-PHALKE, J.) (A.S.CHANDURKAR, J.)
Digitally signed
by BHUSHAN
!! BrWankhede !! RANA
BHUSHAN WANKHEDE
RANA Date:
WANKHEDE 2022.07.13 ...../-
11:10:42
+0530
