AJAY Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) RULE . Heard finally with consent of the learned Counsel for the parties.

(2.) THE petitioner herein is aggrieved by the order dated 20 -5 -2014 by which the name of of respondent No. 4 was entered as group leader of Bahujan Samaj Party in respect of Councilors of Amaravati Municipal Corporation.

(3.) THE respondent No. 4, accordingly, on 21 -4 -2014 moved an application to enter her name as group leader of the Municipal party. The petitioner filed a caveat before respondent No. 2 for being heard in said matter. By the order dated 20 -5 -2014, respondent No. 2 on the basis of material available before him recognized the respondent No. 4 as leader of the political party and directed necessary entries to be taken in the concerned registers. The petitioner was informed that request for hearing made by him was not being considered. The petitioner thereafter moved an application for recalling the earlier communication dated 20 -5 -2014, but no cognizance of said application was taken by respondent No. 2. Hence, being aggrieved, the petitioner has challenged the order dated 20 -5 -2014 recognizing respondent No. 4 as leader of the party.