SANDEEP SOMALI TALE Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr. Dhamadhikari, learned counsel for the petitioner and Mr. Ghare, learned counsel for the respondent no.2.

(2.) The petition questions the orders dtd. 5/4/2023 and 26/4/2023 passed by the Respondent no.1 rejecting the application for dismissal of the disqualification petition for non compliance of the Rule 6(2) of the Maharashtra Local Authority Members' Disqualification Rules, 1987 rejecting the application.

(3.) It is material to note that a similar challenge raised earlier in point of time was rejected, which was questioned before this Court in W.P. No.1853/2023, which came to be dismissed by the order dtd. 23/3/2023 (pg.345), which however, permitted the petitioners to raise a plea regarding the non-compliance of the requirement of Rule 6(2) of the aforesaid Rules of 1987 on any other ground which may be available to the petitioners. After this, again an application for dismissal of the disqualification petition on the ground of non-compliance of Rule 6(2) of the Rules of 1987, has been filed by the petitioner (pg. 347), in which ground nos.1 to 4 are the same as were raised through the earlier application filed by the present petitioner in this regard dtd. 21/3/2023.