BALA BALBEER LOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Assistant Government Pleader waives notice of rule for all respondents. Taken up for final hearing with consent of parties.

(2.) The petitioners are members of the Gram Panchayats. The petitioners are disqualified on the ground that, they have failed to submit validity certificates within a period of six months as required U/Sec. 10(1-A) of the Maharashtra Village Panchayat Act. The learned counsel submits that, the petitioners herein have been issued with validity certificates, however, after the stipulated time of six months. The learned counsel relies on the order passed by the Apex Court in SLP (C) Nos. 29874 and 29875 of 2016 thereby granting stay to the judgment of the Full Bench of this Court in a case of Anant H. Ulhalkar Vs. Chief Election Commissioner reported in 2017(1) Mh.L.J. 431.

(3.) The learned Assistant Government Pleader for respondents submits that, as the petitioners failed to comply the conditions laid down in Sec. 10(1-A) of the Maharashtra Village Panchayat Act, the authority has rightly disqualified the petitioners.