PRASHANT PRABHAKAR MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule made returnable forthwith, by consent. Mr. V S Gokhale AGP waives service for Respondent No.1. Mr M L Patil waives service for Respondent Nos. 2 to 4. Mr. Sachin Gite waives service for Respondent Nos.5 and 11. Mr. M S Karnik waives notice for Respondent No.13. Mr. T S Ingale waives notice for Respondent Nos. 6 to 10 and 12.

(3.) The principal question raised in this petition is, whether the term of onehalf members (eight in numbers) of the present Standing Committee of the Nashik Municipal Corporation has already expired on 1st of March 2010 and as a consequence whereof it would be necessary to take steps to elect new eight members in place of the outgoing members of the Standing Committee.