SONALI GAJANAN DHEPE Vs. ADDITIONAL DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Umakant B. Deshmukh, learned Counsel for the Petitioners, Mr. K. B. Jadhavar, learned AGP for the Respondent / State, Ms. Yogita Thorat, learned Counsel for Respondent Nos.2 and 3, Mr. A. B. Kadethankar, learned Standing Counsel for Respondent No.4, Mr. G. R. Ingole, learned Counsel for Respondent No.6.

(2.) Rule. Rule made returnable forthwith. With consent of parties heard finally.

(3.) The Petitioners challenge the impugned order dtd. 11/3/2022 passed by the Additional Commissioner, Aurangabad Division, Aurangabad in file No.2022/GP/Appeal no.1/CR 14, whereby he allowed the appeal filed by the Respondent No.6, reversing the Judgment of the Collector disqualifying the Respondent No.6, under Sec. 14(1)(j-3) of the Maharashtra Village Panchayats Act, 1958 (for short 'the Act') from holding the post of Sarpanch/Member of the village panchayat.