YOGIRAJ PRALHAD SONWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Shinde, learned Counsel for the petitioner.

(2.) Mr.Shinde, learned Counsel for the petitioner, submits that initially, disqualification proceeding was initiated against the petitioner as a Member of the Gram Panchayat. This Court, under order dated 24.02.2020 in Writ Petition No.3132 of 2020, stayed the order disqualifying the petitioner as a Member of the Gram Panchayat. According to learned Counsel, as stay is already granted by this Court to the disqualification of the petitioner as Member of Gram Panchayat, the authority could not have sat over the order passed by this Court.

(3.) We have also heard learned AGP appearing for respondent nos.1 to 4.