TANAJI JAGANNATH PALAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, the Petitioner has, inter alia, prayed for the following reliefs:

(2.) The Petitioner is the elected Member of Panchayat Samiti from Ward No.5 of Village Panchayat - Mandave, the election to which was held on 15/1/2021. In the same election Respondent No.5 was also declared elected as Member from Ward No.4.

(3.) It is the Petitioner's case that Respondent No.5 was disqualified from contesting election for a period of 5 years by order dtd. 14/6/2016 passed by the then Collector, Solapur under Sec. 14B of the Maharashtra Village Panchayats Act, 1958 ("the said Act"). Despite the subsistence of the said order, Respondent No.5 contested the election from Ward No.4 of Village Panchayat - Mandave on 15/1/2021 by misrepresentation and fraud and was elected. Petitioner has therefore, inter alia, prayed for disqualification of Respondent No.5.