PARSHURAM PRABHAKAR UPARKAR Vs. TUKARAM BHAGWAN BARDE

JUDGEMENT

(1.) Rule.

(2.) Learned Counsel for the Respondents waive service. By consent, Rule made returnable and heard forthwith so as to decide both the petitions at the stage of admission.

(3.) By these petitions, the Petitioners, who are the District Party President and elected member of Shivsena Party, seek to challenge the order dated 28th March, 2006 passed by Respondent No.29 - Collector giving recognition to group of Respondent Nos.1 to 28 as an independent group called "Swabhimani Sindhudurg Vikas Gat" in Zilla Parishad, Sindhudurg.