RAJKUMAR Vs. COLLECTOR, GONDIA

JUDGEMENT

(1.) This petition challenges the order dated 14-2-2020 passed by the respondent No.1- Collector, Gondia accepting and recognizing the election of the respondent No.4- Sau. Lalita W/o Pankaj Yadav as the Group Leader (Gat Neta) of Gondia Shahar Parivartan Aghadi in the meeting said to have been held on 30-1-2020 on the basis of the information furnished in terms of Rule 3(1)(a) of the Maharashtra Local Authority Members Disqualification Rules, 1987 (for short, "the Disqualification Rules"). The petition also challenges the notice dated 30-1-2020 issued by the Collector, Gondia calling a special meeting of the councilors of the respondent No.3- Municipal Council, Gondia, on 15-2-2020 at 2. 00 p.m. to constitute the Standing Committee and the Subject Committees by nominating and electing the councilors under Sections 63(2)(b) and 63(3) of the Maharashtra Municipal Councils, Nagar Panchayatsand Industrial Townships Act, 1956 (for short, "the Act of 1956") and declaring the programme of election for that purpose.

(2.) The petition was filed on 15-2-2020 and we passed an order as under :

(3.) Civil Application No.530 of 2020 filed by Shri S.P. Bhandarkar, Advocate, for intervention has already been allowed and disposed of. Civil Application No.729 of 2020 has been filed by Shri M.P. Khajanchi, Advocate, for intervention. The same is allowed and disposed of. Civil Application No.280 of 2020 has been filed by Shri R.M. Bhangde for being joined the applicant as the party-respondent. The application is allowed. Necessary amendment be carried out in the cause-title of the petition. Civil ApplicationNo.281 of 2020 has been filed by Shri R.M. Bhangde for vacation of interim order passed by this Court on 15-2-2020. As we are finally deciding the matter, this application does not survive and the same stands disposed of as such.