KIRAN RAMCHANDRA SURYAVANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) RULE . Rule made returnable forthwith, by consent. Counsel appearing for the respective respondents waive service for the concerned respondents. By consent, taken up for final disposal.

(3.) THESE reliefs are claimed on the assertion that the election of Respondent Nos.4 to 12, as members of the Standing Committee of the Respondent No.2 - Corporation, was in gross violation of the procedure stipulated in section 31A of the Maharashtra Provincial Municipal Corporations Act, 1949 and the guidelines issued by the State of Maharashtra vide notification dated 6.7.2010. The official translation of the said Government circular dated 6.7.2010, is as under: