JIJABAI MUKAJI GATHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. It is made returnable forthwith. Mr. G.O. Wattamwar, learned AGP and Mr. Mukul S. Kulkarni, learned advocate waive service on behalf of respective respondents.

(2.) The present petition is filed challenging the order dtd. 14/3/2022 passed by the Collector, Dhule rejecting petitioner's complaint seeking disqualification of respondent no.4 under the provisions of Sec. 14B of the Maharashtra Village Panchayat Act, 1959 (hereinafter referred to as the "Act of 1959').

(3.) The elections to the village panchayat were held on 15/1/2021 and the result was declared on 18/1/2021. As per the "Order no.4 on Election Expenses' dtd. 7/9/2021 issued by the State Election Commission, the following mandatory directions were issued: