BHANJI B MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, heard forthwith.

(2.) The petitioner claims to be the leader of the Republican Party of India, which has 5 seats in the Ulhasnagar Municipal Corporation. According to the petitioner, Lok Bharati Party, Shiv Sena, Congress (I) and B.J.P. have formed a front which is the ruling front in the said Corporation.

(3.) NCP is a party having 15 seats in the Corporation and MNS is having 2. In other words, NCP is having the largest strength outside the Agadi in the Corporation.