VIJAY RAMCHANDRA RAUT Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) The challenge in this petition is to the order dated 05.03.2014 passed by the Divisional Commissioner, Amravati Division, Amravati, dismissing Appeal No. 12/BVP16(2)/Dhanodi/201314 filed by the petitioners challenging their disqualification under Section 14(1)(j5) of the Bombay Village Panchayat Act, 1958 (hereinafter referred to as "the BVP Act), on the ground that the petitioners have failed to submit a certificate of the concerned Panchayat along with the resolution of Gram Sabha, certifying that the petitioners reside in a house owned by them and has a toilet in such house and they are using such toilet.

(3.) The relevant consideration in the order of the Commissioner is reproduced below;