GAJANAN BHAURAO WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in W.P.No.234/2007. Returnable forthwith. Heard finally at this stage with the group of connected petitions.

(2.) By these petitions, the petitioners question the validity of amended Rules 3 and 5 of the Maharashtra Municipal Council and Nagar Panchayats (Qualifications and Appointments of Nominated Councilors) Rules, 2006 (hereinafter referred to as the Rules) which was notified on 20.12.2006.

(3.) Section 9(1)(b) of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Township Act, 1965 (hereinafter referred to as the Act) providing for nomination of councillors by Municipal Council reads as under:-