NITIN DYANAND KADAV Vs. RAJESH PANDHARI BANTE

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent of parties.

(2.) The petitioner has challenged the order of the Collector, Bhandara dated 5-6-2009 refusing to consider the case of disqualification of the respondent No. 1 as a Councillor of the Zilla Parishad, Bhandara.

(3.) The petitioner filed a petition before the Collector on 5-6-2009 alleging that the respondent No. 1 has acquired a disqualification for continuing as a Councillor of the Zilla Parishad, Bhandara under section 3(l)(a) of the Maharashtra Local Authority Members Disqualification Act, 1986 (hereinafter referred to as the "Act") which reads as follows :