Nilesh S/O Ramdas Belokar vs The State Election Commission, ...
2022 Latest Caselaw 6631 Bom

                                                                                                                                    wp3340.22
                                                                          1

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

                          WRIT PETITION NO.3340 OF 2022
                            Nilesh s/o Ramdas Belokar
                                       ..vs..
      The State Election Commission, Maharashtra, New Administrative Building,
                                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
.........................................................................................................................................................................
                    Shri R.D.Wakode, Counsel for the Petitioner.
                    Shri J.B.Kasat, Counsel for the Respondent No.1.
                    Shri S.C.Bhalerao, Counsel for the Respondent No.3.
                    Ms T.H.Udeshi, Assistant Government Pleader for the State.

                    CORAM : A.S.CHANDURKAR & URMILA JOSHI-PHALKE, JJ.

DATED : 13/7/2022

1. In this writ petition challenge is raised to the formation of Wards for the elections to various Municipal Councils/Zilla Parishads. Consideration of this writ petition 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.

2. Hence, for the reasons assigned in the aforesaid judgment, the writ petition stands dismissed with no order as to costs.

3. Needless to state that the petitioner is 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
                    !! BrWankhede !!                                            by BHUSHAN
                                                  BHUSHAN                       RANA
                                                  RANA                          WANKHEDE
                                                  WANKHEDE                      Date:
                                                                                2022.07.14                                                     ...../-
                                                                                15:05:07 +0530