SUNIL JAGANNATH RAMGONWAR Vs. HONBLE MINISTER, RURAL DEVELOPMENT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel appearing for the parties.

(2.) Being aggrieved by the order dtd. 20/9/2024 received on 17/10/2024 passed by the Hon'ble Minister, Rural Development, Government of Maharashtra in Appeal No. VPM-2024/Case No.108/PR-6, Gram Panchayat Chakalpeth, Tq. Chamorshi, Dist: Gadchiroli.

(3.) The petitioner is Up-Sarpanch of Gram Panchayat, Chakalpeth where as the respondent No.6 was Sarpanch and respondent Nos. 7 to 10 are Members of respondent No.5 Gram Panchayat who were elected in the election held for the term of 2021- 2026.