ABASAHEB ANANDRAO TAMBE Vs. KUNAL ARUN BENDBHAR

JUDGEMENT

(1.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of the judgment and order dtd. 23/6/2022 passed by the Additional Divisional Commissioner, Pune Division, Pune in Appeal No.VP/Pune-20/2021 under Sec. 16(2) of the Maharashtra Village Panchayats Act, 1959 (the Act, 1959), whereby the appeal preferred by the Respondent No.1 herein against the judgment and order dtd. 1/12/2021 in Dispute Application No.29 of 2021 passed by the District Collector, Pune, disqualifying the Respondent No.1 under Sec. 14(1) (j-3) of the Act, came to be allowed by setting aside the said order.

(2.) Shorn of unnecessary details, the background facts leading to this Appeal can be stated as under :

(3.) I have heard Mr. Sagar Joshi, learned Counsel for the Petitioner, Mr. Sanjiv Sawant, learned Counsel for Respondent No.1 and Mrs. Nimbalkar, learned AGP for Respondent No.2 at some length. Learned Counsel for the parties took the court through the pleadings and the documents on record, including the reasons which weighed with the authorities below.