Rekha W/O Ashokrao Bothale vs State Of Maharashtra & Ors
2016 Latest Caselaw 2057 Bom

                                                          1     wp1245.05 & wp4017.05

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                      
                               NAGPUR BENCH : NAGPUR




                                                              
                      (I) WRIT PETITION NO.1245 OF 2005




                                                             
    Smt. Rekha w/o Ashokrao Bothale,
    aged adult, occupation :
    President of Municipal Council,




                                                    
    Warora, r/o Hanuman Ward,
    Warora, Tahsil Warora and    
    District Chandrapur.             ...                                   Petitioner
                                
                     - Versus -

    1) State of Maharashtra, through
       its Secretary, Department of
       Urban Development, Mantralaya,
      


       Fort, Mumbai - 400 032.
   



    2) Municipal Council, Warora, through
       its Chief Officer, Warora, Tahsil
       Warora, District Chandrapur.





    3) Advocate General of State of
       Maharashtra, High Court of
       Bombay, Annexe Building, Mumbai.

    4) The Collector, Chandrapur,





       Tahsil and District Chandrapur. ...                           Respondents
                      -----------------
    Shri C.A. Lokhande, Assistant Government Pleader for
    respondent nos.1, 3 and 4.
                                       ----------------




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               (II)  WRIT PETITION NO.4017 OF 2005




                                                                                         
                                                                
    Smt. Shardatai widow of Pralhad
    Raulkar, aged about 50 years,
    President, Municipal Council,
    Tirora, Taluka Tirora,




                                                               
    District Gondia.                                           ...            Petitioner

                     - Versus -




                                                    
    1) State of Maharashtra, through
       its Secretary, Urban Development
                                 
       Department, Mantralaya,
       Mumbai - 400 032.
                                
    2) Municipal Council, Tirora, through
       its Chief Officer, Taluka Tirora,
       District Gondia.
      


    3) Advocate General, State of
   



       Maharashtra, High Court of
       Judicature at Bombay,
       Annexe Building, Mumbai-400 032.





    4) The Collector, Gondia,
       Taluka and District Gondia                              ...      Respondents

                                       -----------------





    Shri M.P. Khajanchi, Advocate for petitioner.

    Shri C.A. Lokhande, Assistant Government Pleader for
    respondent nos.1 and 4.

                                       ----------------




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                                              CORAM :    B.P. DHARMADHIKARI AND 
                                                                   P.N. DESHMUKH, JJ.

DATED : APRIL 29, 2016

ORAL JUDGMENT (PER B.P. DHARMADHIKARI, J.) :

Nobody appears for petitioner in Writ Petition

No.1245/2005.

ig Heard Adv. Khajanchi for petitioner

Smt. Shardatai in Writ Petition No.4017/2005 and

Shri Lokhande, learned Assistant Government Pleader

for respondent Authorities.

2) Shri Lokhande, learned Assistant Government

Pleader points out that removal of petitioners as

President of Municipal Council, Warora and Municipal

Council, Tirora by passing no confidence motion is

assailed before this Court. The tenure of elected

President is five years and that period has already

expired.

    3)               The challenge is rendered infructuous.                              The





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petitions are, therefore, disposed of. Rule is discharged.

No costs.

                       JUDGE                                JUDGE




                                      
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