JUDGEMENT
J.M. Panchal, J. -
(1.) Leave granted in each petition.
(2.) These appeals are directed against common judgment dated February 4, 2010 rendered by the Division Bench of High Court of Judicature at Bombay in Writ Petition Nos. 964 of 2006 to 968 of 2006 and Writ Petition No. 971 of 2010 by which the order dated January 21, 2010 passed by the Additional Collector, Pune holding that the Petitioner in each case is disqualified to be a Member of Bhor Municipal Council, Taluka Bhor, District Pune, is upheld.
(3.) The facts emerging from the record of the case are as under:
The general elections for the Bhor Municipal Council, District Pune, which consists of 17 councillors, were held on June 22, 2008. The result of the election was declared on June 23, 2008 and the same was published in Maharashtra Government Gazette on June 27, 2008. The result of the election was as under:
A) NCP - 8 Councillors
1) Yashawant Baburao Dal - Petitioner in SLP (C) No. 7479/2010.
2) Manisha Rajkumar Kale
3) Rajshree Anil Sagle - Petitioner in SLP (C) No. 7481/2010
4) Vijaya Ananta Ulhalakar - Petitioner in SLP (C) No. 7478/2010
5) Kedar Shashikant Deshpande - Petitioner in SLP (C) No. 7477/2010
6) Jayshree Rajkumar Shinde - Petitioner in SLP (C) No. 7480/2010
7) Ganesh Anant Pawar
8) Dattatraya Ramchandra Palakar - Petitioner in SLP (C) No. 7482/2010.
B) Congress (I) - 8 Councillors
1) Kailas Shankar Dhawale
2) Suvarna Mohan Shinde
3) Sachin Ashok Harnaskar
4) Truptee Jagadeesh Kirve
5) Tanaji Sadu Taru
6) Gajanan Kisan Danawale
7) Sanjay Dattartraya Jagtap
8) Shankar Baban Pawar
C) Independent - 1 Councillor
1) Vittal @ Lahu Ramchandra Shinde
The said independent candidate joined NCP immediately on June 27, 2008. ;
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