VIJAY WAMAN DESHMUKH AND ORS. Vs. PUNE MUNICIPAL CORPORATION AND ORS.

JUDGEMENT

(1.) Rule in both the above Petitions, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 06/10/2015 passed by the learned Principal Judge of the Small Causes Court, Pune by which order the Election Petition being No. 9 of 2012 filed by the Respondent No. 2 herein came to be allowed and the Petitioner Shri Vijay Waman Deshmukh in Writ Petition No. 11334 of 2015 (i.e. the Respondent No. 4 in the Election Petition) came to be unseated as a Corporator of the Pune Municipal Corporation from Ward No. 44 B, Hadapsar, Pune.

(3.) The facts giving rise to the filing of the above Petitions, in brief, can be stated thus: - -