SUNIL DINKAR JAGDALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. The learned A.G.P. and the learned advocate for the respondent nos.2 and 3 waive service. With the consent of both the sides the matter is heard finally at the stage of admission.

(2.) By way of this Writ Petition under Articles 226 and 227 of the Constitution of India the petitioner is impugning the judgment and order passed by the Collector dated 5/8/2019, on a complaint filed by the Respondent no.4 thereby disqualifying him under the provisions of Section 14(1)(j-3) of the Maharashtra Village Panchayats Act, 1958 (hereinafter referred to as the Act) for making encroachment over a portion of the Government land from Gat No.41 of village Takli Lonar, Tq. Shrigonda, Dist. Ahmednagar.

(3.) The petitioner challenged his disqualification by preferring an Appeal under Section 16 of the Act with the Additional Divisional Commissioner, Nashik Region, Nashik. By the impugned judgment and order dated 16/12/2019 the Appeal has been dismissed. Hence the challenge.