Archana Sanjay Tuplondhe vs The State Of Maharashtra Thr Its ...
2025 Latest Caselaw 9342 Bom

Bombay High Court

Archana Sanjay Tuplondhe vs The State Of Maharashtra Thr Its ... on 29 December, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

          Digitally
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          GAURI AMIT
GAURI     GAEKWAD
AMIT      Date:
GAEKWAD   2025.12.29
          15:54:46
          +0530
                                                          -1-

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                 WRIT PETITION NO.17668 OF 2025
                 (Mrs.Archana Sanjay Tuplondhe Vs. The State Election Commission and
                                              others)

                None for the Petitioner.
                Mr.Sachindra Shetye, Advocate for the State Election Commission.

                                         ( CORAM : RAVINDRA V. GHUGE, J. )
                                                    VACATION COURT

                                                 DATE : 29 DECEMBER, 2025

                PER COURT :


                1.

A preceipe was moved by the learned Advocate Mr.Hitesh

Sangle on 28.12.2025. In the preceipe, the Petitioner alleges illegality,

arbitrariness and violation of statutory provisions governing the local

body elections. Hence, urgent circulation was granted to the Petitioner

and was intimated with the link on the cell numbers mentioned in the

circulation note.

2. The Court Sheristedar informs that the said Advocate is

finding some difficulty in connecting on the link.

3. I have perused the prayers made. The substantive prayer is

khs/Dec.2025/wp 17668-25

that the name of the Petitioner be included in the final Voters' list for

the ensuing elections of the Nashik Municipal Corporation.

4. The learned Advocate Mr.Shetye for the State Election

Commission submits that the cut off date was 01.07.2025. After the

final Voters' list was published, the Petitioner should have approached

the Court immediately. The election programme was declared on

15.12.2025 and the elections are scheduled on 15.01.2026. He relies

upon the judgment delivered by the Hon'ble Supreme Court (3 Judges

Bench) in Election Commission of India, through Secretary Vs. Ashok

Kumar and Others [(2000) 8 SCC 216] and the Full Bench judgment of

this Court delivered in Karmaveer Tulshiram Autade and others Vs.

State Election Commission, Mumbai and others [2021(2) Mh.L.J. 349]

and submits that the Petition is not tenable.

5. To give the Petitioner one more chance, list this Petition on

31.12.2025 at 11.30 a.m.

( RAVINDRA V. GHUGE, J. ) VACATION COURT

khs/Dec.2025/wp 17668-25