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Junaid Kha Fakarulla Kha vs Maharashtra State Election ...
2022 Latest Caselaw 7329 Bom

Citation : 2022 Latest Caselaw 7329 Bom
Judgement Date : 28 July, 2022

Bombay High Court
Junaid Kha Fakarulla Kha vs Maharashtra State Election ... on 28 July, 2022
Bench: Avinash G. Gharote
                                                                                                                                                    2807 WP 115 of 2021.odt
                                                                                                       1

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

                                                                     WRIT PETITION NO.115/2021

                                         Junaid Kha Fakarulla Kha
                                                ...Versus...
                Maharashtra State Election Commission, through its Secretary, Mumbai - 32
                                                and others
             - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
            - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------
                                                                                     Shri J.B. Kasat, Advocate for respondent no.1
                                                                                     Mrs. Shamsi Haider, AGP for respondent nos.2 to 4/State



                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 28/07/2022

Learned counsel for the petitioner is absent. Since the petition challenges the acceptance/rejection of the nomination form, writ petition is not the appropriate remedy, as in view of the Full Bench judgment of this Court in Karmaveer Tulshiram Autade Vs. State Election Commission, AIR 2021 Bombay 90 , the appropriate remedy would be filing of an election petition. The writ petition is, therefore, dismissed as not maintainable. No order as to costs.

Digitally signed bySHAILENDRA (AVINASH G. GHAROTE, J.) SUKHADEORAO WADKAR Signing Date:29.07.2022 16:07 Wadkar

 
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