SHAILAJA SUNIL KOPLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With the consent of the learned counsel appearing for the Respondents, the Rule is made returnable forthwith.

(2.) The main challenge in this petition is to the vires of 'Explanation' to Rule 3 of the Maharashtra Zilla Parishads and Panchayat Samitis (Manner and Rotation of Reservation of Seats) Rules, 1996, on the grounds that the same travels beyond the substantive provision contained in Section 12 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 and further violates the provisions of the Constitution of India.

(3.) The aforesaid Rule 3 and Section 12 concerns determination of number of seats to be reserved for the Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women for general election to the Zilla Parishad.