GULABRAO TULJARAM MANDGE Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the Counsels for the parties, heard finally at the stage of admission.

(2.) This petition calls in question the legality, propriety and correctness of the order passed by the Collector, Ahmednagar in Village Panchayat Dispute No. 101/2015, dated 8 th March 2016, whereby the dispute raised by the petitioner alleging that respondent No. 3 had incurred disqualification under Section 14 (1) (j-1) of the Maharashtra Village Panchayat Act, 1959 (the Act 1959), as she had more than two children, was dismissed and the order dated 3rd July 2017 passed by the Additional Commissioner, Nashik Division, Nashik in Appeal No. 43/2016, whereby the appeal thereagainst also came to be dismissed.

(3.) The background facts leading to this petition can be stated, in brief, as under :