DIPAK S/O GANGADHARRAO SUL Vs. STATE OF MAHARASHTRA THROUGH SECRETARY FOR URBAN DEVELOPMENT DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(2.) By this Writ Petition, the petitioners, being elected Corporators of the Latur City Municipal Corporation, have challenged the election of Chairman of Standing Committee of the Corporation, as also appointment of fresh members of the Standing Committee, on the ground that the provisions of the Maharashtra Municipal Corporations Act, 1949 (hereinafter referred to as the 'said Act') were violated and that the election of the Chairman as also appointment of members of the Standing Committee deserves to be quashed and set aside.

(3.) The facts leading up to filing of the present Writ Petition are that, on 19.4.2017, election was conducted for electing members of the said Municipal Corporation. The first meeting of the elected members of the Corporation was held on 22.5.2017. In this meeting, the Mayor, Deputy Mayor and members of the Standing Committee were elected. Accordingly, the Standing Committee stood constituted on 22.5.2017.