SANJAY DEVRAM BHOIR Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. Heard finally by consent of parties.

(2.) THE petitioners have approached this court for quashing the order dated 19.04. 2012 by which the respondent no.1 – Mayor of the Thane Municipal Corporation has recognized the respondent no.5 – Manoj Tukaram Shinde as Leader of the opposition in the House constituted in pursuance of the general elections held to the Corporation of the City of Thane.

(3.) AFTER elections to the general body were held on 16.02.2012, the party-wise composition of the House was as follows :