GRAMSUDHAR SAMITI MAHADULLA Vs. GRAMPANCHAYAT MAHADULLA

JUDGEMENT

(1.) BY this petition, the petitioner Gramsudhar samiti, Mahadulla, Tahsil Kamptee, District Nagpur through its President shri Ramkrishana Dhengre and its Secretary Shri Madhukar Dhengre are challenging basically the notification dated 18th June, 1986 which was published in the Maharashtra Government Gazette on 31st July, 1986. It appears that by the aforesaid notification, an area approximately 92. 34 hectors, which is a part of mahadulla village, has been now carved out and annexed to Koradi village.

(2.) THE petitioner contends that a substantial portion of their village has been carved out and has been annexed to Koradi village which has caused serious hardship to the villagers of that area. The learned Counsel for the petitioner pointed out the provisions of the Bombay Village Panchayats Act, 1958, specially section 4 (2) in that behalf. Section 4 (2) of the Bombay Village panchayats Act, 1958 reads as under : section 4 : Declaration of Village : (1 ). . . . . . . (2) Where the circumstances so require to include or exclude any local area from the local area of a village to or alter the limits of a village or that a local area shall cease to be a village, then the notification issued in the like manner after consultation with the Standing Committee and the panchayat concerned, at any time, may provide to (a) include within, or exclude from any village, any local area or otherwise alter the limits of any village, or (b) declare that any local area shall cease to be a village; and thereupon the local area shall be so included or excluded, or the limits of the village so altered, or, as the case may be, the local area shall cease to be a village.

(3.) THE learned Counsel for the petitioner emphasised that as per section 4 (2) of the Bombay Village Panchayat Act, 1958, there is a mandatory obligation of consultation with the Standing Committee and the panchayat before any notification is issued before including or excluding any local area from the local area of a village to or alter the limits of a village. The learned Counsel for the petitioner brought to our notice that the aforesaid notification dated 18th of June, 1986 which was published on Maharashtra Government Gazette on 31st of July, 1986 only mentions with regard to general objections, if any may be raised by the villagers. The said notification does not at all in any manner indicate that the village panchayat was consulted with any manner whatsoever with regard to the aforesaid carving out of 92. 34 hectors of land from mahadulla village. The learned Counsel for the petitioners strongly contended that before any area is excluded from any village, the concerned authority ought to have consulted the Village Panchayat and its members. The said notification does not in any manner indicate that such a consultation had taken place and it is the case of the petitioner that no such consultation was ever done in this regard. The learned Counsel for the petitioner pointed out that at the relevant time when the notification was issued, there was an administrator appointed with regard of the said Panchayat being respondent No. 1 herein.