Kaveri Yogesh Mudiraj vs The State Of Maharashtra And ...
2022 Latest Caselaw 2251 Bom

Citation : 2022 Latest Caselaw 2251 Bom
Judgement Date : 7 March, 2022

Bombay High Court

Kaveri Yogesh Mudiraj vs The State Of Maharashtra And ... on 7 March, 2022

Bench: S.V. Gangapurwala, S. G. Dige

                                    (1)                             52-wp-3236-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      WRIT PETITION NO.3236 OF 2022

 KAVERI YOGESH MUDIRAJ                                       ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. Vilas M. Humbe, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.
                                          ...

                               CORAM : S. V. GANGAPURWALA &
                                       S. G. DIGE, JJ.

DATED : 07th MARCH, 2022.

PER COURT:-

1. The petitioner is elected as Member of the Grampanchayat from the reserved category.

2. It is contended by the learned counsel for the petitioner that, validation proceeding is pending since January 2020. The notice is issued to the petitioner to give explanation on account of non-submission of validity certificate, as the same has to be submitted within a period of one year.

3. As far as other prayers are concerned, that cannot be subject matter of consideration in view of the judgment of Full Bench of this Court in case of Anant H. Ulahalkar & Anr. Vs. Chief Election Commissioner & Ors. reported in 2017 (1) Mh.L.J. 431.

(2) 52-wp-3236-2022

4. The learned A.G.P. on instructions submits that, matter was kept for hearing on 04.03.2022, but the petitioner remained absent. Now, the matter is fixed for hearing on 15.03.2022. The petitioner has to co-operate in expeditious disposal of the validation proceeding.

5. The petitioner shall appear before the Committee on 15.03.2022. The Committee shall endeavour to decide the validation proceeding preferably within a period of three (03) months from the date of appearance of the petitioner.

6. Writ Petition is disposed of. No costs.



   (S. G. DIGE)                                    (S. V. GANGAPURWALA)
          JUDGE                                            JUDGE


 Devendra/March-2022