SHIVAJI LAXMAN SAHANE Vs. ELECTION COMMISSIONER

JUDGEMENT

(1.) Heard on the following preliminary objection.

(2.) The Petitioner has invoked the provisions of Representation of People Act, 1951 (for short "the Act"), basically against Respondent No.6, the Returning Candidate, to the Legislative Council of Maharashtra State in the Nashik Local Authorities Constituency in the Biennial Election for the year 2012. Apart from prayer to quash and set aside the Election, also prayed for declaration that the Petitioner be declared as elected candidate. There are other various connected and related prayers made including for interim reliefs, by filing the Election Petition on 19 June 2012.

(3.) On 23 July 2012, the Court while admitting the matter, issued notice of final disposal and made returnable on 3 September 2012. On 31 August 2012, Application No. 5 of 2012 was filed by Respondent No.6 (Jaywantrao) and prayed for dismissal of the Election Petition under Section 82 and 86 of the Act for non compliance.