LAXMIKANTTUKARAM CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . Rule. By consent of Advocates for the parties. Rule taken up for final hearing forthwith.

(2.) THIS group of writ petitions arises out of a common order passed by the Collector, Jalgaon, on 3 -12 -2002.

(3.) THE petitioners and respondent Nos. 3 to 17 were elected as councillors of Municipal Council, Jalgaon. After the said elections, Municipal Council is constituted and from the facts, it appears that some of the members have parted from 'Group'/'Aghadi' which was formed at the time of general election. It is also not disputed that the provisions of Maharashtra Local Authority Members' Disqualification Act, 1966 and the Maharashtra Legal Authority Members Disqualifications Rules, 1987 are applicable (hereinafter referred to as Act and rules, respectively).