DEOCHAND SHANKAR BHAJANKAR Vs. DIVISIONAL COMMISSIONER NAGPUR

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of parties.

(2.) By the present petition, the petitioner has questioned the validity of the order dated 26-6-2006 made by the Additional collector, Nagpur, confirmed by the commissioner, Nagpur Division, Nagpur, in appeal disqualifying the petitioner as a Member of Gram Panchayat Pachkhedi (Gadli) , Tahsil kuhi, District Nagpur.

(3.) Facts;