RAMNATH DAMODHAR SASANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, the petitioner seeks to challenge a show cause notice dtd. 26/12/2019 issued by the Gram Panchayat, Karetakali, Taluka Shevgaon, District Ahmednagar thereby, calling upon him to explain as to why action should not be initiated against him for having more than two children.

(3.) By an order passed by the coordinate Bench in this matter on 9/1/2020, interim relief was granted to the petitioner as under :-