GRAM PANCHAYAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of both the sides at admission stage.

(2.) Four Gram Panchayats out of district Osmanabad have challenged the corrigendum dated 29.04.2020 issued by the Secretary, Rural Development, Panchayat Raj, Mantralaya, Mumbai and prayed to quash and set aside the same with additional prayer to execute the Government Resolution dated 17.03.2020 issued by the same department to carry out internal road development works of 127 villages in Osmanabad District through the Zilla Parishad, Osmanabad. FACTUAL MATRIX

(3.) According to the petitioners, road development work of near about 127 villages out of Osmanabad District were urgently needed to be undertaken under the Panchayat Raj. Under Panchayat Raj, Gram Panchayat, Panchayat Samiti and Zila Parishad are bound to provide fund to carry out the work of road construction in 127 villages.