DHAMAPUR VIKAS SAMITEE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader for the State of Maharashtra.

(2.) By instituting the present PIL petition under Article 226 of the Constitution of India, the petitioner, which is a Society, has primarily sought a direction to be given to the concerned respondents for taking action against the member/members of the Dhamapur Gram Panchayat for the alleged embezzlement of public funds from 2007 to 2015.

(3.) The petitioner has also prayed that appropriate direction may be issued to the Chief Executive Officer for initiating the proceedings for disqualification under Sec. 14 of the Maharashtra Village Panchayat Act, 1959 (for short "the Act of 1959") and also to direct the respondent no. 3 to take action against such member(s) of the Gram Panchayat and appoint an Administrator.