SUNIL SHRIRANG PHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Raghuwanshi, Advocate instructed by Shri Bachate, advocate for petitioner and Shri E. P. Sawant, Government Pleader for respondents 1, 2 and 3. Respondent No. 4 is the State Election Commission. Shri Kendre, Residence Deputy Collector, Beed is present in this Court. His presence is recorded. He has produced record of the proceedings before this Court.

(2.) RULE. Shri Sawant, learned Government Pleader waives service of notice to respondents 1 to 3. As notice to respondent No. 4 is concerned, he is not necessary party, as in this petition the main challenge is to the order passed by the Collector under section 44 of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (hereinafter referred to as the Act ).

(3.) BY consent of the parties, we take rule for final hearing forthwith.