Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7059 OF 2015
(Arising out of SLP (C) No.27007 of 2014)
PRAKASH MOTIRAM CHAVAN AND ORS. PETITIONERS
VERSUS
HARICHAND & ORS. RESPONDENTS
J U D G M E N T
Leave granted.
Issue in this appeal pertains to the election of the
Chairman of Panchayat Samiti and on reservation.
The High Court by the impugned order 12.09.2014
quashed the reservation provided in respect of Office of
Chairman of Panchayat Samiti, Kallamb for the term 2014-2017
with a direction to the District Collector, Osmanabad to
JUDGMENT
reconsider the issue of reservation, in question, in
accordance with relevant Rules.
Taking note of the fact that the election process had
already been commenced, this Court by order dated 22.09.2014
stayed the operation of the judgment of the High Court. We
are informed that on account of the stay, the election
process already commenced, continued and the elections
are over. For this, the appeal is disposed of by making it
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clear that if any party is aggrieved by outcome of the
election, it will be open to the parties to pursue the same
before the appropriate forum. The impugned judgment dated
12.09.2014 is set aside and the appeal is allowed. However,
the question of law is kept open.
................J.
[KURIAN JOSEPH]
................J.
[ARUN MISHRA]
NEW DELHI;
SEPTEMBER 11, 2015
JUDGMENT
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