BHILA GOTU SONWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Messrs. Hon and Dixit, learned Counsel for petitioners in both the petitions, Mr. S. K. Kadam, learned A. G. P. , Mr. A. B. NAIK, learned Counsel for Respondent and Mr. N. H. Patil, learned Counsel for the respondent no. 3 Zilla Parishad.

(2.) RULE. By consent of the parties, Rule made returnable forthwith and the petitions are taken for final hearing.

(3.) BOTH these writ petitions are filed by four disqualified Councillors against the common order of the Respondent no. 2 collector, Jalgaon, who has held that the petitioners are disqualified under section 3 (1) (a) of the Maharashtra Local Authority Members Disqualification Act, 1986.