TANHAJI YESHWANT SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Salunke, learned Counsel for the petitioner, Mr. S. K. Kadam, learned A. G. P. for Respondent Nos. 1 and 2 and Mr. K J. Ghute Patil, learned Counsel for the respondent Nos. 3 and 4.

(2.) RULE. By consent of the parties, Rule made returnable forthwith and Writ Petition is taken up for final hearing.

(3.) THE petitioners are elected members of Group Panchayat consisting of village Wagholi and Pawarwadi. They have been elected to the said Group Village Panchayat which consists of the aforesaid two villages. By the present petition, they challenge the communication or letter dated 1. 6. 2000 issued by the Divisional Commissioner, Aurangabad and the order dated 7. 6. 2000 issued by the Respondent No. 3 the Chief Executive Officer, Zilla Parishad, Osmanabad. By the first letter impugned in the petition, dated 1. 6. 2000, the Divisional Commissioner, Aurangabad has written to the collectors of Aurangabad, Parbhani, Osmanabad and Nanded as well as the Chief Executive Officer, Zilla Parishad, Aurangabad, Parbhani, Osmanabad and Nanded pointing out that in exercise of powers under section 4 of the Bombay Village Panchayats Act, 1958, the Government has issued a notification dated 24. 4. 2000 regarding dissolution of 13 Group Village Panchayats. Admittedly, the Group Village Panchayat, Wagholi, comprising of two villages has been referred to at item No. 4 of the said letter.