PUNDLIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is challenging the impugned order dtd. 12/1/2023, passed by the learned Collector, Jalgaon in Dispute Application No. 66 of 2022, wherein the Petitioner - Sarpanch of village Kanalda was disqualified under Sec. 36 of the Maharashtra Village Panchayats Act, 1959 for not holding the monthly meeting for the month of October 2021.

(2.) Heard Mr. Jitendra V. Patil, learned Counsel for the Petitioner, Mr. N. T. Bhagat, learned AGP for Respondent/State, Mr. Atmaram J. Patil, learned Counsel for Respondent Nos.3 to 5 and 17 and Mr. D. P. Palodkar holding for Mr. Paresh B. Patil (Borse), learned Counsel for Respondent Nos.6 to 16.

(3.) Brief facts leading to the filing of the petition can be summarized as under:-