VITTHAL NITYANAND MOHITE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is called for final disposal by consent.

(2.) Heard.

(3.) The Petitioners have moved for a Writ of Quo Warranto seeking a declaration that the respondent no.4 ceases to be a Councilor and consequently as a Mayor too, in view of the Order passed by the Commissioner, Municipal Corporation, Akola, dated 15th January, 2007, declaring that having involved in the act of illegal construction, the respondent no.4 stands disqualified under Section 10 [1D] of the Bombay Provincial Municipal Corporations Act, 1949.