SUKHADA KUDKE Vs. DIRECTOR OF PANCHSYATS

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Counsel with Mr. Pangam, learned Counsel for the petitioner and Mr. S.S. Kantak, learned Advocate General with Ms. L. Dharwadkar, learned Additional Government Advocate for the respondent No. 1. Respondent No. 2 though served has chosen not to put in appearance. Rule. Ms. Dharwadkar waives notices on behalf of the respondent No. 1. By consent heard forthwith.

(2.) By this petition, the petitioner assails the Judgment dated 1.12.05 passed by the first respondent in Panchayat Petition No. DP/PP/11/2005 filed by respondent No. 2 against the petitioner.

(3.) The brief facts, which are relevant for the disposal of this petition, are as under: