FAKIRA Vs. COLLECTOR, AHMEDNAGAR, DIST. AHMEDNAGAR

JUDGEMENT

(1.) The petitioner raise a challenge to his disqualification as a Member/Sarpanch of village panchayat, Kanadgaon, Tq. Rahuri, Dist. Ahmednagar, by invoking the provisions of Sec. 10(1-A) of the Maharashtra Village Panchayats Act, 1959 (hereinafter referred to as "the said Act")

(2.) The petitioner approached this Court and on 27/12/2021, notice was issued to the respondents. On the respondents being heard, the parties expressed their consensus to argue the writ petition finally. Hence, Rule. Rule made returnable forthwith. Heard by consent of the parties.

(3.) I have heard learned Counsel Shri. S. R. Andhale for the petitioner, learned Asstt. Government Pleader Shri. P. G. Borade for respondent Nos.1 and 2 and learned Counsel Shri. T. J. Momin, for respondent No.3.