MANOJ BANSILAL BIYANI Vs. SHAIKH SALMA IRFAN

JUDGEMENT

(1.) HEARD learned Counsel for respective parties. Rule, made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) PETITIONER herein is raising exception to the order passed by Collector, Jalgaon on 14th May 2008, dismissing the Reference presented by petitioner under the provisions of Maharashtra Local Authority Members' Disqualification Act, 1986 and Rules framed thereunder.

(3.) FOR the reasons recorded in the judgment passed today in Writ Petition No.3875 of 2009 & connected matters, this petition needs to be allowed and same is accordingly allowed. The order passed by Collector, Jalgaon on 14th May 2008 in Application No.10 of 2007 is quashed and set aside. The Collector, Jalgaon, is directed to proceed to decide the issue referred to him in the Reference presented by petitioner, in accordance with the provisions of Maharashtra Local Authority Members' Disqualification Act, 1986 and Rules framed thereunder.