RAMAN RAMSINGH PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard fnally at the stage of admission with consent of both the sides.

(2.) By this Writ Petition invoking jurisdiction under article 226 of the Constitution of India, the Petitioners, who are the residents of Village Burudkhe, Taluka Sakri, District Dhule, have raised the challenge to the Notifcation dtd. 17/6/2022, issued by Respondent No.1 - State Government, constituting the two (2) Panchayats by name Panchmauli and Pinjarzadi.

(3.) The admitted factual aspects giving rise to the present Writ Petition are as follows :