SUMIT SANJAY JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties heard finally.

(2.) Both the writ petitions take exception to the judgment and order dated 30032011 passed by the Additional Divisional Commissioner, Nashik Division, Nashik in Grampanchayat Appeal Nos. 6 of 2011 and 5 of 2011 respectively in Writ Petition Nos. 3323 of 2011 and 3325 of 2011.

(3.) By the impugned judgment and order, the appellate authority has confirmed the order passed by the Additional Collector, Dhule thereby allowing the application filed by respondent No. 3 herein, and the petitioners herein are disqualified as a Members of the Grampanchayat Ner under the provisions of Section 14 (h1) of the Bombay Village Panchayats Act, 1958 (for short, "said Act").