CHANDRAKANT UTTAM CHODANKAR Vs. DAYANAND RAYU MANDREKAR
LAWS(BOM)-2005-5-42
HIGH COURT OF BOMBAY
Decided on
May 27,2005
CHANDRAKANT UTTAM CHODANKAR
Appellant
VERSUS
DAYANAND RAYU MANDREKAR
Respondents
Referred Judgements :-
GREAT WESTERN RLY CO. VS. BATER [REFERRED TO]SHANKARAGOUDA VS. SIRUR VEEBHADRAPPA [REFERRED TO]
M RAMAPPA VS. SANGAPPA [REFERRED TO]
GURU GOBINDA BASU VS. SANKARI PRASAD GHOSAL [REFERRED TO]
SRIMATI KANTA KATHURIA VS. MANAK CHAND SURANA [REFERRED TO]
SHIVAMURTHY SWAMI INAMDAR VEERABHADRAPPA VEERAPPA VS. CHANBASANGOUDA HANUMANTHAGOUDA PATIL:AGADI SANGANNA ANDANAPPA [REFERRED TO]
DIVYA PRAKASH VS. KULTAR CHAND RANA [REFERRED TO]
INDIRA NEHRU GANDHI VS. RAJ NARAIN [REFERRED TO]
MADHUKAR G E PANKAKAR CHANDRAKANT MAHADEO PRADHAN VS. JASWANT CHOBBILDAS RAJANI:DILIP SADASHIV DEHERKAR [REFERRED TO]
BIHARILAL DOBRAY VS. ROSHAN LAL DOBRAY [REFERRED TO]
ASHOK KUMAR BHATTACHARYYA VS. AJOY BISWAS [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
R PUTHUNAINARALHITHAN VS. PH PANDIAN [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
RAVINDER SINGH VS. JANMEJA SINGH [REFERRED TO]
SHIBU SOREN VS. DAYANAND SAHAY [REFERRED TO]
M V RAJASHEKARAN VS. VITAL NAGARAJ [REFERRED TO]
SUSHIL KUMAR VS. RAKESH KUMAR [REFERRED TO]
COMMISSIONER OF COMMERCIAL TAX RANCHI VS. SWARN REKHA COKES and COALS PRIVATE LIMITED [REFERRED TO]
K PRABHAKARAN VS. P JAYARAJAN [REFERRED TO]
SHRIRAM HARIBHAU MANKAR VS. MADHUSUDAN ATMARAM VAIRALE [REFERRED TO]
Cited Judgements :-
GAJANAN SAMADHAN LANDE VS. SANJAY SHYAMRAO DHOTRE [LAWS(BOM)-2010-7-235] [REFERRED TO]JUDGEMENT
N. A. Britto, J. -
(1.)In this election petition filed under the Representation of the people Act, 1951, the petitioner who is one of the unsuccessful candidates at the election held on 30-5-2002 for 6-Siolim Constituency in the State of Goa has challenged the election of the respondent No. 1 (respondent, for short) the returned candidate, on the ground that the latter was holding an office of profit as contemplated by Article 191 (1) (a) of the Constitution, having been the Chairman of the Goa Khadi and Village Industries Board (Board, for short) , constituted under the Goa Khadi and Village Industries Board Act, 1965 (Act, for short) , on the date of the nomination as well as on the date of election to the said Constituency.
(2.)First some undisputed facts are required to be mentioned.
(3.)By virtue of Notification No. 4/12/87-IND dated 8-12-1999, the Board was constituted by the Government and the respondent was appointed as Member/chairman for a period of three years with effect from 8-12-1999 and by another Notification dated 1-3-2000 the Board was constituted with the names of nine official as well as non-official members and the respondent as Chairman thereof which position the respondent held from 8-12-1999 till he resigned on 8/15-7-2002 after the respondent became a Minister for Agriculture on 4-6-2002.
(2.)First some undisputed facts are required to be mentioned.
(3.)By virtue of Notification No. 4/12/87-IND dated 8-12-1999, the Board was constituted by the Government and the respondent was appointed as Member/chairman for a period of three years with effect from 8-12-1999 and by another Notification dated 1-3-2000 the Board was constituted with the names of nine official as well as non-official members and the respondent as Chairman thereof which position the respondent held from 8-12-1999 till he resigned on 8/15-7-2002 after the respondent became a Minister for Agriculture on 4-6-2002.
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