LAWS(BOM)-2016-7-131

SHARDA Vs. COLLECTOR BULDANA

Decided On July 29, 2016
SHARDA Appellant
V/S
Collector Buldana Respondents

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) RULE. Rule made returnable forthwith.

(3.) The petitioners have assailed the order passed by the Collector disqualifying them under Sec. 3(1)(a) and Sec. 3(1)(b) of the Maharashtra Local Authority Members' Disqualification Act, 1986 (hereinafter referred to as "Disqualification Act, 1986").