SANJAY DEVRAM BHOIR Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) THE petitioner - Sanjay Devram Bhoir has approached this Court, inter alia, for a writ of mandamus directing the respondent Nos. 1 to 4 i.e. Divisional Commissioner, Navi Mumbai, the Thane Municipal Corporation through its Municipal Commissioner, Mayor - Thane Municipal Corporation along with the Municipal Secretary to recognize and consider Lokshahi Aghadi as one unit for the purpose of nominating members to various committees mentioned in section 31-A of the Bombay Provincial Municipal Corporation Act, 1949. The petitioner has also made a prayer directing the respondent No. 1 - Divisional Commissioner not to recognize Indian National Congress as a separate group in Thane Municipal Corporation for the remainder of the tenure i.e. 2012-2017.

(2.) THE only question that arises is whether, in fact, an Aghadi known as

(3.) IN the month of February, 2012, the results of the general elections to the Thane Municipal Corporation were declared and the total number of Corporators elected was 130. The party-wise strength of the House was as follows :- <IMG>JUDGEMENT_158_MHLJ6_2012img1.jpg</IMG> The respective leaders of the parties or Gat Netas submitted Form 1 under Rule 3(l)(a) of the Disqualification Rules, 1987 framed under the Disqualification Act, 1986 in respect of each member of their parties.