PANKAJ SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The order dated 20-12-2019, passed by the Divisional Commissioner, Nagpur i.e respondent no.1 is challenged by a candidate/petitioner. By the said order respondent no.1 has disposed of the representation of the petitioner dated 13-12-2019. By the said representation the petitioner has requested respondent no.1 to recall the order dated 19-08-2017 of his disqualification.

(3.) When the elections of the Nagpur Municipal Corporation were conducted in the year 2017, the petitioner was one of the candidate. He lost election. It is mandatory on all the candidates to furnish the accounts of the expenses incurred by them. It has to be furnished within one month from the result. The petitioner has not done that. After compliance of the procedure and after hearing the petitioner , the respondent no.1 videorder date 19-08-2017 was pleased to disqualify the petitioner for period of three years. Till 13-12-2019, the petitioner has not submitted the account.