VARSHA BHIMRAO KANAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mrs. Mugdha Chandurkar, the learned Counsel for the petitioner, Ms. T. H. Khan, the learned AGP for respondents 1 to 3 and Mr. Dharaskar, the learned Counsel for the respondent 4.

(2.) The petitioner is the elected Sarpanch of Chikhalvardha Gram Panchayat.

(3.) Sec. 36 of the Maharashtra Village Panchayats Act, (Act) reads thus: