LALITA RAJU DESHMUKH Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) By the present Writ Petitions, the petitioners are challenging the orders dtd. 28/3/2023 passed by the respondent no. 2 - Collector, Nanded thereby disqualified the petitioners as member of the Village Panchayat under Sec. 14 (1) (j-3) of the Maharashtra Village Panchayats Act.

(3.) All these petitions are taken up together as the common issue is involved in all these matters. The common spot panchanama report is prepared in all these matters and the same is conducted in absence of the petitioners and without notices to the petitioners.