LAWS(SC)-2015-2-68

SUNIL HARIBHAU KALE Vs. AVINASH GULABRAO MARDIKAR

Decided On February 20, 2015
Sunil Haribhau Kale Appellant
V/S
Avinash Gulabrao Mardikar Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Election to the Amravati Municipal Corporation was held on 16.02.2012. Of the total 87 Councillors, the Nationalist Congress Party with 17, Muslim League with 2, R.P.I. with 1, Samajwadi Party with 1 and 2 Independents formed an aghadi (group) and elected the first respondent as their group leader (Gat Neta). On 06.03.2012, the 23 members submitted the following application to the Divisional Commissioner, Amravati for approval of the alliance and registration of the group leader:

(3.) The affidavit filed by the members of the group, reads as follows: