CHELAMESWAR,J. - (1.) Permission to file Special Leave Petition is granted.
(2.) These two matters arise out of Maharashtra Municipal Corporation Act, 1949 (Act No. 59 of 1949). Petitioners in these two SLPs are candidates at the ongoing Elections to the Municipal Corporation of Pune.
(3.) Aggrieved by certain action taken by the respondents, two writ petitions came to be filed in the High Court of Bombay, one by the petitioner in SLP (Civil) .. CC No. 3350 of 2017 and the other by respondent no.4 in SLP (Civil) No.5014 of 2017.;