B.R.GAVAI, J. - (1.) Leave granted.
(2.) All these appeals take exception to the judgment and order passed by the Division Bench of the High Court of Judicature at Bombay, Bench at Aurangabad dated 7th May 2021, thereby allowing the writ petition being Writ Petition No.14440 of 2019, filed by respondent No.1­Sanjay Sudhakar Jadhav and setting aside the Notification dated 27th November 2019 in respect of Dhule Municipal Corporation, vide which the Office of Mayor in Dhule Municipal Corporation for the term commencing from June, 2021 was reserved for Backward Class category. The High Court further directed the State of Maharashtra to reconsider the reservation process for the office of Mayor in Dhule Municipal Corporation in accordance with the observations made by it in the judgment.
(3.) Appeals arising out of SLP(C) Nos. 7556 of 2021, 7557 of 2021 and 7558 of 2021 are filed by the Municipal Councillors who belong to the Backward Class category whereas the appeal arising out of SLP(C) No. 8870 of 2021 is filed by the State of Maharashtra.;