SHOBHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Writ Petitions, the petitioners are challenging the order dtd. 18/10/2022 passed by the Principal Secretary of Urban Department, Jalgaon " respondent no.1, dismissing the appeal filed by the petitioners and confirming the order dtd. 18/7/2022 passed by the Collector, Jalgaon " respondent no.2 whereby the application for disqualification of the petitioners filed by the respondent no.4 under Sec. 7 of the Maharashtra Local Authority Members' Disqualification Act, 1986 [for short "the Act of 1986"] is allowed.

(2.) Both the Writ Petitions are taken up together for hearing since the common question of fact and law are involved.

(3.) The petitioners in both Writ Petitions and the respondent no. 4 " complainant were elected in the general election of the Bhusawal Municipal Council from the Bhartiya Janta Party [for short "BJP"]. The term of the Municipal Council was from 28/11/2016 to 29/12/2021. On completion of the term, the State appointed an Administrator on 27/12/2021. However, on 17/12/2021 the petitioners joined the group of Nationalist Congress Party [for short "NCP"] by joining them on the public meeting / platform.