Archana Sanjay Tuplondhe vs The State Of Maharashtra Thr Its ...
2025 Latest Caselaw 9355 Bom

Bombay High Court

Archana Sanjay Tuplondhe vs The State Of Maharashtra Thr Its ... on 31 December, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND                                                                                 2.WP-17668-2025.odt
BAMNE
Date: 2025.12.31
14:32:54 +0530




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                          WRIT PETITION NO. 17668 OF 2025

                       Mrs. Archana Sanjay Tuplondhe                            ....Petitioner
                                 Versus
                       The State Election Commission & Ors.                     ....Respondents
                                                     ----

                       None for the Petitioner.
                       Ms.Kavita N. Solunke, Addl.GP (through video conferencing) for
                       the Respondent -State.
                       Mr. S.B.Shetye (through video conferencing) for the Respondent -
                       State Election Commission.

                                                                   ----

                                                     CORAM : RAVINDRA V. GHUGE, J.

(VACATION COURT)

DATE : 31st DECEMBER, 2025

P.C. :-

1. This matter is conducted through the video

conferencing mode from the Chiplun Taluka Court.

2. On 29/12/2025, I had passed the following order -

"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.

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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 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."

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3. Even today, none appears for the Petitioner, either in

the Court Hall in Mumbai or through the video conferencing mode.

4. List this Petition for disposal on 05/01/2026 before the

Regular Court.

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




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