REGENT COMPUTRONICS PVT. LTD.

Sulabha Vijay Lokhande Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

M VENUGOPAL VS. DIVISIONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA MACHILIPATNAM A P [REFERRED TO]
HARISH TANDON VS. ADDITIONAL DISTRICT MAGISTRATE ALLAHABAD U P [REFERRED TO]
VOLTAS LIMITED BOMBAY VS. UNION OF INDIA [REFERRED TO]
G VISWANATHAN AZHAGU THIRUNAVUKKARASU VS. HONBLE SPEAKER TAMIL NADU LEGISLATIVE ASSEMBLY MADRAS ANOTHER:HONBLE SPEAKER TAMIL NADU LEGISLATIVE ASSEMBLY MADRAS ANOTHER [REFERRED TO]
INDIAN OIL CORPORATION LIMITED INDIAN OIL CORPORATION LIMITED VS. CHIEF INSPECTOR OF FACTORIES:LABOUR COMMISSIONER [REFERRED TO]
SADASHIV H PATIL VS. VITHAL D TEKE [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
MAHACHANDRA PRASAD SINGH VS. CHAIRMAN BIHAR LEGIS COUNCIL [REFERRED TO]
JEEVAN CHANDRABHAN IDNANI VS. DIVISIONAL COMMISSIONER KONKAN BHAVAN [REFERRED TO]
MIRZA KADIR BAIG RASUL BAIG VS. DISTRICT COLLECTOR [REFERRED TO]
SUNIL SUPADU MAHAJAN VS. MANOJ DAYARAM CHOUDHARI [REFERRED TO]

JUDGEMENT

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

(2.) The parties are before this Court in view of the unseating of the Petitioner as a Municipal Councillor under the Maharashtra Local Authority Members Disqualification Act, 1986. The challenge raised in the above Petition is to the order dated 19/06/2014 passed by the Collector, Satara by which order the issues which were framed by this Court in the earlier round of litigation being Writ Petition Nos. 1655 of 2014 and 2751 of 2014 were answered and Exhibit 26 filed by the Respondent No.3 herein came to be allowed.

(3.) The facts giving rise to the filing of the above Petition can be stated thus

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SULABHA VIJAY LOKHANDE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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