ROQUE MENEZES Vs. RAMESH VOLVOIKAR

JUDGEMENT

(1.) Heard Mr P. Lotlikar for the petitioner and Mr Gaurish Agni for respondent no.1. Respondent no.2 is duly served in this matter.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) Though the petitioner has an alternate remedy under the Panchayat Raj Act, in the peculiar facts of the present case, it is apparent that the impugned order dtd. 27/7/2021 at page 53 of the paper book is without jurisdiction and further made in violation of principles of natural justice. Therefore, in the peculiar circumstances of the present case, it would not be appropriate to relegate the petitioner to avail of the alternate remedy under the Panchayat Raj Act.