RAJESH BHARAT LATKA Vs. STATE OF MAHARASHTRA THROUGH THE DEPARTMENT OF URBAN DEVELOPMENT, MANTRALAYA MUMBAI

JUDGEMENT

(1.) Rule, returnable forthwith. Learned counsel for the respective respondents waives service. Heard finally by consent of parties.

(2.) The writ petition is directed against the communication dated 10.1.2012 issued by the Commissioner of Kolhapur Municipal Corporation whereby retrospectively terminating the election of the petitioner as a Corporator.

(3.) The learned counsel for the petitioner has submitted that the petitioner obtained a caste certificate on 15.5.2010 from the competent authority whereby it is certified that the petitioner belongs to "Pancham" caste, which is recognized as "other backward class". The competent Caste Scrutiny Committee verified the caste claim of the petitioner and issued Validity Certificate on 19.5.2010.