Chandrakanta Vasanta Tayade vs The Returning Officer/Tahsildar ...
2022 Latest Caselaw 7332 Bom

                                                                                                                                                      2807 WP 64 of 2021.odt
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                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR

                                                                       WRIT PETITION NO.64/2021

                                     Chandrakanta Vasanta Tayade
                                               ...Versus...
             The Returning Officer/Tahsildar for the Election of Gram Panchayat Matargaon,
                             Tah. Shegaon, District Buldhana and another
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            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
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                                                                                     Mrs. M.A. Barabde, AGP for respondent no.1

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                                                                                                    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.

(AVINASH G. GHAROTE, J.) Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:29.07.2022 17:10 Wadkar