ANIL BUVASAHEB JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By the impugned order dtd. 1/11/2021 the Additional Divisional Commissioner, Pune Division has declared the Petitioner to be ineligible to continue as the member of Kenjal Gram Panchayat, Taluka Wai, District Satara, on the ground that the Petitioner has incurred disqualification on account of non-payment of property tax within the prescribed period from the date on which the amount of tax was demanded and a bill for the purpose was duly served on him.

(3.) Before we advert to the submissions, it will be apposite to refer to the relevant facts briefly.