AMIT TANAJI GOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present judgment shall dispose of all three Writ Petitions.

(2.) The facts are identical in all three Writ Petitions. Petitioner is common in all three Writ Petitions. His name is Amit Tanaji Gote. He is one of the elected member of the Gram Panchayat. Respondent No.5 in all three Writ Petitions are also elected members of the same Gram Panchayat. Respondent No.5 in Writ Petition No.8587 of 2021 was elected as Sarpanch subsequently. Brief facts necessary for adjudication are outlined hereinunder:-

(3.) In view of the above facts, Mr. Anturkar, learned Senior Advocate appearing for the Petitioner has made the following submissions:-