GORAKH BABAN ZENDE Vs. VAISHALI RAMDAS ZENDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties.

(2.) Heard the learned Advocates for the parties. The petitioner the original disputant who assailed the order of the Collector contending that respondent No. 1 be declared as disqualified to be a member of Grmpanchyat under Sec. 14 (1) (j-3) of the Maharashtra Village Panchyat Act, 1958, on the ground that her father-in-law had encroached upon the land belonging to the Grampanchyat.

(3.) Respondent No. 1 is the elected member of the Grampanchyat. Respondent No. 2 is Gramsevak and the respondent No. 3 is the Collector, whereas, respondent No. 4 is the Additional Commissioner, Nashik.