ANJALI Vs. ZILLA PARISHAD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the parties for final disposal with consent.

(2.) The challenge in the present petition is the order passed by the Divisional Commissioner, thereby rejecting the application filed by the petitioner under Sec. 16(1)(i) of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961.

(3.) Mr. Ghate, learned counsel for the petitioner would submit that the petitioner filed an application under Sec. 40 of the said Act, thereby seeking disqualification of the respondent No.3 on the ground that the said respondent No.3 is having direct / indirect interest in the works carried out by the said Panchayat.