Sau. Lata Panjab Pawar @ ... vs State Of Maharashtra, Through ...
2023 Latest Caselaw 7519 Bom

                                                          1                                  10.WP.4688-2023.odt




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

                            WRIT PETITION NO. 4688 OF 2023
            ( Sau. Lata Panjab Pawar @ Chandrakala Santosh Thakre
                                      Vs.
                          State of Maharashtra & Ors. )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. D.G. Gawande, Advocate for the Petitioner.
                                  Mr. D.P. Thakare, Addl.G.P. for the Respondent Nos. 1 & 2/State.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 27th JULY, 2023

Heard Mr. Gawande, learned counsel for the petitioner.

2. The petition questions the order dated 27.06.2023 passed by the learned Divisional Commissioner, Amravati, thereby disqualifying the petitioner for not submitting the caste validity certificate within the period of 12 months from the date of election. The election was held on 07.01.2020, the results were declared on 08.01.2020 and the caste validity certificate has been submitted on 11.01.2021, the interim period being covered by the judgment of the Hon'ble Apex Court in Suo Motu Writ Petition No. 3/2020 dated 23.03.2020 suspending the statutes of limitation, which is contended also extends to the period of 12 months as contemplated in the present matter.

                                                       2                              10.WP.4688-2023.odt


                                3.          Issue     notice   for     final     disposal      to     the

respondents, returnable on 07.08.2023.

4. Mr. Thakare, learned Addl.GP waives notice for the respondent Nos. 1 and 2/State.

5. Till the returnable date, by an ad interim order, the effect and operation of the impugned order shall stand stayed.

6. The petitioner to serve the respondent No.3, by all modes permissible in law including Hamdast.

JUDGE SD. Bhimte