FARUK SHAH ANWAR SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forth with and heard finally by consent of the learned counsel for the parties.

(3.) The petitioner has challenged the legality and correctness of the order dated 19.10.2015 passed by the Commissioner, Dhule Municipal Corporation declaring that, the petitioner has incurred disqualification for continuation to be a councilor in terms of section 10-1-D of the Bombay Provincial Municipal Corporations Act, 1949 (BPMC Act).