ANIL KALGONDA PATIL Vs. GRAM PANCHAYAT CHIPRI

JUDGEMENT

(1.) RULE. Mr. V. B. Rajure, learned Advocate, appears and waives service of notice of Rule on behalf of respondent No. 1. Mr. R. M. Patne, learned Assistant Government Pleader, appears and waives service of notice of Rule on behalf of respondent Nos. 2 to 5. Mr. Tejpal Ingale, learned Advocate, appears and waives service of notice of Rule on behalf of respondent Nos. 11 to 15.

(2.) IN the facts and circumstances, the matter is taken up for final hearing today.

(3.) THIS petition is filed by the petitioners for an appropriate direction to the Collector, Kolhapur, respondent No. 3 herein, to decide the dispute raised by the petitioners as to genuineness of the resignations tendered by them after affording an opportunity of hearing to them. A further prayer is made to quash and set aside the order dated June 16, 2003 passed by the Divisional Commissioner, Pune Division, Pune, respondent No. 4 herein (Exhibit F) by which he has ordered to fill in eight vacant seats of Gram Panchayat, Chipri, Taluka Shirol, District Kolhapur.