PURSHOTTAM S/O PANDHARINATH TONPE Vs. AGRICULTURE PRODUCE

JUDGEMENT

(1.) Heard Shri Paliwal, the learned Counsel for the petitioner, Shri A. M. Ghare, the learned Counsel for respondent No.1 and Ms. P. D. Rane, the learned Assistant Government Pleader for respondent Nos.2 & 3.

(2.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(3.) The short question that arises in the present writ petition is whether a member elected on the Agriculture Produce Market Committee from the constituency of elected Gram Panchayat members has a right to continue as a member of the Agriculture Produce Market Committee after he has resigned as a Gram Panchayat Member.