GULABRAO ANANDA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) CA No.5402/2018 moved for intervention in WP No.3846/2018 is allowed and disposed of.

(2.) All these writ petitions are heard together. WP No.3846/2018 is filed by Shri Gulabrao Aananda Patil (herein after referred to as Gulabrao) against order dated 18.12.2017 passed by Divisional Commissioner, Nasik, whereby he has confirmed the order passed by Collector, Dhule on

(3.) 11.2014. Petitioner Gulabrao had contested the Panchayat Samiti elections in the year 2013. Vide order dated 3.11.2014 Collector, Dhule had disqualified petitioner Gulabrao for contesting elections for next five years on account of his failure to submit accounts of election expenses within the stipulated period without any sufficient cause. 3. WP No.11929/2017 is filed by one Pradip Nimba Patil, wherein he has challenged the order dated 25.9.2017 passed by the Returning officer, whereby he had rejected the objection raised by petitioner - Pradip to the nomination of Gulabrao Aananda Patil to the election of Sarpanch of village Mukti on the ground that on the date of nomination, said Gulabrao had been disqualified for contesting elections for next five years vide order dated 3.11.2014 passed by Collector, Dhule.