DNYANESHWAR SHRIDHAR MATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) By the present writ petition, the petitioner is challenging the order dtd. 29/3/2023, passed by the Hon 'ble Minister in an appeal filed under Sec. 39(3) of the MaharashtraVillagePanchayatsAct, (hereinafter referred to as "the Act ") confirming the order dtd. 17/1/2023, passed by the Additional Divisional Commissioner, Aurangabad thereby removing the petitioner as Sarpanch under Sec. 39(1) of the Act. The Commissioner has held the petitioner / Sarpanch guilty of misconduct in discharge of his duties. The Commissioner has held that the petitioner has issued succession certificates beyond the authority vested in him.