SHOBHA DIPAK BEHDE Vs. UMAKANT REVA FEGADE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) The matter was heard and Mr. Girase learned counsel appearing for respondents no. 1,3,6 to 8 and 10 submitted that he would furnish written notes of arguments along with authorities and a brief synopsis with index. The matter was initially reserved for judgment on 26 -02 -2014. On 04 -04 -2014, Mr. Girase sought time for aforesaid purpose. On 23 -04 -2014, parties were heard again for quite some time in the matter. Then as well, Mr. Girase sought time for the purpose referred to hereinbefore. The matter as such was reserved for judgment. Subsequently, Mr. Girase submitted written notes of arguments on 28 -04 -2014.

(3.) Petitioner questions propriety, legality and validity of order dated 30th April, 2012 passed in Disqualification Petition No. 26 of 2011 by the District Collector, Jalgaon and prays to quash and set aside said order under a writ of certiorari or any other appropriate writ, order or direction and consequently to allow said disqualification petition with a declaration that respondents No.1 to 10 stand disqualified under section 3 (2) of Maharashtra Local Authorities Members' Disqualification Act, 1986 (herein after for the sake of brevity will be referred to as "MLAMD Act").