(1.) The petitioners before this Court challenge the notification dated 11/4/2016 issued by respondent no.1 State constituting Nagpur Parishad at Nagbhid under Section 3 of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (for short, hereinafter referred to as "the Act of 1965").
(2.) This Court has issued notice in the matter on 11/7/2016 and on 24/8/2016 by ad interim order stayed holding of elections of Nagar Parishad, Nagbhid. The said orders have been vacated on 9/12/2016. This order dated 9/12/2016 was questioned in Special Leave Petition No.7208/2017 and on 24/3/2017, the Hon'ble Apex Court while declining to interfere expressed that writ petition should be decided expeditiously within a period of four months from the date of receipt of its order.
(3.) Accordingly, parties were heard on various dates and finally today.