JAGDISHCHANDRA NARAYAN RAO KAREMORE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard.

(2.) By this petition under Articles 226 & 227 of the Constitution of India, the petitioner is challenging the order passed by the Collector, Bhandara, in Case No. 1/2008 of Mouza-Tumsar, in a complaint preferred by Respondent Nos. 2 & 3 under Section 44(e) of the Maharashtra Municipal Council, Nagpur Panchayat & Industrial Township Act, 1965, claiming that the petitioner is disqualified from holding a post of Councillor as he has made some unauthorized construction and thereby incurred disqualification.

(3.) The order dated 9.5.2008 passed by the Collector, Bhandara is thus;