PRAKASH KAMLAKAR PATHAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner / a Sitting Corporator with the Latur City Municipal Corporation, has put forth prayer clauses B, C and D as under :-

(2.) We have considered the extensive submissions of the learned Advocate for the petitioner, the learned AGP on behalf of respondent Nos. 1 and 2 and the learned Senior Advocate alongwith learned Advocate Mr.A.V.Hon on behalf of respondent No.3 / Municipal Corporation. With their assistance, we have gone through the record made available before us.

(3.) Considering the material before us and the pleadings of the parties, that we are passing an order specifically interpreting the scope and ambit of Sec. 451 of the Maharashtra Municipal Corporations Act.