SUBHASH TRIAMBAK WADHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE above said Writ Petitions were posted today for passing the orders. Learned Advocate for the petitioners has sought leave to amend the petitions for raising certain more grounds. A copy of the proposed amendment is placed on record.

(2.) SINCE these matters were heard on the last date at length and were posted today for orders, I have considered the proposed amendment as well after letting the learned Advocate for the petitioner advance further submissions today.

(3.) ISSUE involved in all these petitions is the same, in respect of the interpretation of Section 14 (1) (j -5) of the Maharashtra Village Panchayat Act and the proviso thereunder. It is for this reason that all these matters have been heard together and are being decided by this common order.