ANIL TRYAMBAKARAO KOKIL Vs. MUNICIPAL COUNCIL NANDED

JUDGEMENT

(1.) THIS writ petition, filed in the public interest, has assailed the resolutions passed by the Nanded Municipal Council allotting plots of land to respondent No. 3 Pragati Mahila Mandal, respondent No. 4 Sai Sevabhavi Trust, shops granted on lease in the buildings constructed by the Municipal Council to respondent No. 4---Sai Sevabhavi Trust, respondent No. 5---Karmaveer Sahebrao Baradkar Pratishthan respondent No. 6 Daily Lokprerana, respondent No. 7---New Jaibharat Shikshan Prasarak Mandal, and respondent No. 13 Dattatray Pandurang Savant. The Municipal Council had also passed a resolution for grant of donation of an amount of Rs. 1,00,000/- to the respondent No. 4 which is also sought to be challenged in this petition.

(2.) THE petitioner, who was journalist at the relevant time, had also impleaded Shri Shankarrao Bhaurao Chavan, in his capacity as the then Chief Minister of Maharashtra (respondent No. 17), Shri Ashok Shankarrao Chavan, the then sitting member of Parliament and son of Shri Shankarrao Chavan (respondent No. 18) as well as Narendra Jasvantlal Barara (respondent No. 2), who was President of the Nanded Municipal Council, at the relevant time, in support of his contentions that all these allotments of lands/premises were made under the political influence and directions from the office of the Chief Minister. It is specifically alleged that the impugned decisions of the Municipal Council were influenced not only by political pressure but also by the actions/steps initiated from the Chief Ministers office and more particularly through the Personal Assistant Shri S. S. Raste.

(3.) BEFORE the petition was admitted, by an order dated 12-8-1988 this Court had directed to delete the name of Shri Shankarrao Chavan from the array of respondents and the petition came to be admitted on 7-10-1988, while the prayer for interim relief, was refused.