RAVINDRA DATTARAM WAIKAR Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith, by consent of learned counsel for the respective parties.

(3.) The Petitioner is a Member of Legislative Assembly (hereinafter referred to as the "MLA"). He states that he belongs to a party i.e. Shiv Sena (UBT), a Political Party in the State Legislature and represents Jogeshwari (E) Legislative Assembly Constituency No.158. He was so elected in the elections held in the year 2019. His grievance is about the discriminatory attitude adopted by the State of Maharashtra in allocation of Government funds to different constituencies for development of infrastructure and basic civic amenities in the Slums situated in those constituencies.