SHOBHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) The petitioner has invoked the writ jurisdiction challenging the order dtd. 13/9/2019 passed by respondent no.1, Hon'ble Minister, Urban Development Department, State of Maharashtra, thereby disqualifying her from the post of President, Municipal Council Mohapa, Tal. Kalmeshwar, District Nagpur.

(3.) The factual matrix is as under :-