LAWS(BOM)-2014-3-103

PADMAKAR PANDURANG KALE Vs. SANTOSH

Decided On March 04, 2014
Padmakar Pandurang Kale Appellant
V/S
SANTOSH Respondents

JUDGEMENT

(1.) Heard the learned Advocates for the respective sides.

(2.) By an order dated 15/11/2011, this petition was admitted and was thereafter posted for final hearing.

(3.) The petitioner has been elected as a Member of the Gram Panchayat, Maradga, Tal.Hadgaon, Dist. Nanded in the election that was held on 24/10/2010. He is an agriculturist by occupation. He is the Chairman of the Mahatma Gandhi Tantamukti Committee of village Maradga.