PARMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. In view of urgency pleaded made returnable and heard forthwith.

(2.) The petitioners have questioned validity and legality of the order dated 17th December 2012 passed by the Additional Collector, Beed, District Beed, whereby staying the elections to the post of Sarpanch/Up-sarpanch of Village Panchayat at Mauje Babhulwadi-Belkuchiwadi, Taluka and District Beed. The petitioners also prayed for direction to the Returning Officer for election to Sarpanch and Up-sarpanch in the village panchayat of Babhulwadi, Taluka and District Beed to the effect that petitioners be declared as elected Sarpanch and Up-Sarpanch of group Grampanchayat of Babhulwadi and Bedkuchiwadi, Taluka and District Beed.

(3.) The facts briefly stated are as under: