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IN THE HIGH COURT OF JUDICATURE AT BOMBAY: NAGPUR BENCH: NAGPUR

WRIT PETITION N O.1118 OF 2010

PETITIONERS:

1] Shri Kaniram s/o Dhansingh Jadhao, aged about 70 years, occ : Agriculturist, r/o Behind Ahale, Petrol Pump, Pusad, Tah Pusad, District : Yavatmal.

2] Shri Rajabhau s/o Gunwantrao Deshmukh, aged about 52 years, occ : agriculturist, r/o Washim Road, Pusad, Tah Pusad, Dist. Yavatmal.

3] Shri Sahebrao s/o Yadaorao Thenge, aged about 58 years, occ : agriculturist, r/o Subhash Ward, Pusad, Tah Pusad Dist. Yavatmal.

4] Shri Naryan s/o Rambhau Kshirsagar, aged about 60 years, occ : retired, r/o Shankar Nagar, Pusad, District : Yavatmal. 5] Dnyaneshwar s/o Shyamrao Tadase, aged about 40 years, occ: Society, Pusad Disdt. Yavatmal.

VERSUS

RESPONDENTS:

1] State of Maharashtra through the Secretary department of Cooperation Mantralaya, Mumbai

2] The Director of Sugar, Pune, tah & Dist. Pune. 3] The Regional Deputy Director of Sugar, Amravati Tah. & Distt. Amravati.

4] The Collector, Yavatmal tah & Dist. Yavatmal. 2

5] Vasant Sahakari Sakhar Karkhana, through its Managing Director, Vasant Nagar, Post Pofali, tah Umarkhed, district : Yavatmal.

================================================= Shri Anand Parchure, advocate for petitioners Shri S.J. Jichkar, A.G.P. For respondents no.1 to 4 ================================================= CORAM: S.A. BOBDE & SMT. VASANTI A. NAIK, JJ. DATE: 8TH MARCH, 2010

ORAL JUDGMENT [PER: S.A. BOBDE, J.]

Rule returnable forthwith. Heard by consent.

2] Petitioners' grievance is the manner in which the constituency

has been reorganized and consequently its effect on the voters list.

3] Shri Jichkar, learned A.G.P. states that petitioners have made a

representation which is pending before the Director for a decision.

4] At this stage, we are of the view that, the ends of justice would

be met, if the direction is issued to the Director to decide the 3

representation made by petitioners within a period of 4 weeks from

today, after hearing the petitioners and by passing an order with

reasons. Accordingly we direct the respondent Director to do so and

communicate the order to the petitioners after hearing.

5] Shri Parchure, learned counsel for the petitioners states that it

would be necessary that the elections are not held on the basis of the

voters list which is in dispute, in the manner raised in this petition.

However, admittedly, no election has been announced and hence we

do not consider it necessary at this stage to pass any order. Petitioners

shall be at liberty to move this court if occasion so arises, for

redressal of their grievances.

Rule made absolute in the aforesaid terms.

JUDGE JUDGE

smp.