SATYABHAMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this review application, the applicant (original writ petitioner) is seeking review and recall of order dated 11.02.2019, whereby this Court had disposed of the writ petition, as withdrawn.

(2.) The subject matter of the writ petition was challenge to the order dated 04.11.2016 passed by the respondent- Additional Collector, whereby the applicant/ petitioner was disqualified as member of the Gram Panchayat under Section 10(1)A of the Bombay Village Panchayat Act, 1958 (For short 'aforesaid Act'). The ground was failure on the part of the applicant/ petitioner in submitting caste validity certificate within a period of six months from the date of election. The said order was confirmed by the respondent- Additional Commissioner by dismissing the appeal filed under Section 16 (2) of the aforesaid Act.

(3.) The writ petition stood disposed of, as withdrawn, perhaps on the basis that a full bench judgment of this Court upheld the constitutional validity of Section 10(1)A of the aforesaid Act and the Special Leave Petition filed there against was dismissed by the Hon'ble Supreme Court.