DINESH PANJABRAO GAWANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The writ petition is heard finally with the consent of the learned Counsel for the rival parties.

(3.) The petitioners herein are elected members of the Municipal Council Nagbhid, District Chandrapur, who were elected to the said posts in election held on 26/5/2017. They have challenged Order dated 18/9/2018 passed by respondent No. 1-State of Maharashtra under section 42ofthe MaharashtraMunicipalCouncils, NagarPanchayats andIndustrial Townships Act, 1965 (hereinafter referred to as "Act of 1965 "), disqualifying the petitioners from membership of the said Municipal Council, upon finding them guilty of misconduct and disgraceful in meeting of the Municipal Council held on 17/6/2017.