VISHAL SHAMBU VOLVOIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Made returnable forthwith.

(2.) The petitioner is the Sarpanch of Respondent No.2 Village Panchayat. Respondent No.3 is an elected member thereof. The petitioner has contended that respondent No.3 has incurred a disqualification to be a member of Village Panchayat by virtue of having pecuniary interest in the subject matter of two resolutions passed in the Village Panchayat meetings held on 3rd July, 2012 and 18th January, 2013.

(3.) Respondent No.3 has claimed no pecuniary interest in the subject matter of those resolutions. He, therefore, claims that he had not incurred any disqualification. The Court would require to see whether respondent No.3 had pecuniary interest in either of subject matters of the resolutions.