VIJAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. The learned A.G.P. and the learned Advocates for the respective respondents waive service. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) By way of this petition under Article 227 of the Constitution of India, the petitioner is challenging the order of respondent No.1 - Divisional Commissioner, dated 15.11.2019, whereby application preferred by him under Section 40 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 ("the Act", for short), seeking disqualification of respondent No.4 for filing a false and bogus caste validity certificate while filing nomination form for election to a Panchayat during the election in the year 2012 wherein she was elected from O.B.C. category, has been rejected.