INDUBAI VEDU KHAIRNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) RULE made returnable forthwith by consent.

(3.) THE village panchayat Chaitane consists of 17 elected members. The petitioners was elected as a Sarpanch by the elected members some time in the year 2000. The respondent No. 21 was elected as Upsarpanch at the same time. Respondents 6 to 21 are the other members of the village panchayat out of them respondents 18 to 20 and the Upsarpanch i. e. respondent No. 21 supported the petitioner. The respondents 1 to 4 are the State and Government authorities are represented by learned Assistant Government Pleader who supports the judgment of the Additional Commissioner confirming the judgment of the Additional Collector.