SHESHRAO TRIMBAKRO PATIL Vs. TRIMBAKRAO SHRIRANGRAO BHISE

JUDGEMENT

(1.) Both these writ petitions are challenging the judgment and order passed by the learned Collector, Latur dated 08/04/2011 holding that the petitioners stood disqualified as members of Zilla Parishad, Latur.

(2.) The facts leading to this litigation in short can be stated as under.

(3.) The petitioners are members of Indian National Congress, a national level political party and as its official candidates, were elected as councilors of Zilla Parishad, Latur in 2007.