AAKASH BABASO SHINGE Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Learned AGP waives service for respondent no. 2. Mr. Manoj Patil waives service for respondent no. 3, Mr. Chetan Patil waives service for respondent no. 4. Petition is taken up for final disposal by consent of the parties.

(3.) This petition filed under Article 227 of the Constitution of India takes an exception to the order dated 2 nd August 2023 passed by the Additional Divisional Commissioner dismissing petitioner's appeal under Sec. 16(2) of The Maharashtra Village Panchayat Act, 1958 ('the said Act"). The said appeal was filed by the petitioner challenging the order passed by the learned Collector under Sec. 14(1) (j-3) read with Sec. 16 of the said Act, disqualifying the petitioner on the ground of carrying out encroachment on government land.