BHAGWAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) I have heard the submissions of the learned Advocates on 19/07/2019, 22/07/2019, 25/07/2019 and today.

(3.) The petitioner is aggrieved by the order dated 09/07/2019 delivered by the Additional Divisional Commissioner, Aurangabad, respondent No.2 herein thereby allowing an application filed by respondent No.6, original complainant by which he had sought disqualification of the petitioner u/s 16(1)(h) of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961. The said authority has concluded that the petitioner has incurred a disqualification since he has occupied an office of profit while he was elected as a Councilor of the Zilla Parishad.