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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  3351 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 33695 OF 2016]

SAU. SHARDA SURESH INGOLE                   Appellant(s)                                 VERSUS

ADDITIONAL COMMISSIONER, AMRAVATI,  DIVISION & ORS. Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellant was an elected member of the Gram Panchayat.   She  was  disqualified  on  two  grounds, namely -  i) she had not constructed a toilet at her residence  and  ii)  that  her  husband  was  a  paid employee of the Panchayat.

3. The  learned  counsel  for  the  appellant  submits that the husband was a daily wager and in any case, he has since discontinued his service.  As far as the toilet is concerned, it is submitted that the toilet with  the  required  facilities  had  already  been constructed by the appellant.

4.  Be  that  as  it  may,  the  term  for  which  the appellant had been elected has already expired.  It

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is  submitted  by  the  learned  counsel  that  the appellant is contesting for the fresh elections also.

5. In  that  view  of  the  matter,  it  is  for  the appellant to pursue her nomination.  Needless to say that at the time of scrutiny, the submissions which we  have  recorded  above,  will  be  gone  into  by  the authorities concerned.

6. In view of the above, the impugned Judgment is set aside and the appeal is disposed of as above.   

7. Pending Interlocutory Applications, if any, stand disposed of.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

.......................J.               [ NAVIN SINHA ]  

New Delhi; March 28, 2018.

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ITEM NO.56               COURT NO.5               SECTION III                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 33695 OF 2016 SAU. SHARDA SURESH INGOLE                          Appellant(s)                                 VERSUS ADDITIONAL COMMISSIONER, AMRAVATI, DIVISION & ORS. Respondent(s) Date : 28-03-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR          HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Satyajit A. Desai, Adv.                      Ms. Anagha S. Desai, AOR

Mr. Mehmood Umar Faruqui, Adv.                      For Respondent(s) Mr. Prashant Kenjale, Adv.  

Mr. Nishant, Adv.  Mr. Nishant Ramakantrao Katneshwarkar, AOR

                   Mr. S. Gowthaman, AOR     UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  civil  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)