JABIN AKHTAR SHIRGONKAR Vs. SAMSHAD IQBAL MUKADAM

JUDGEMENT

(1.) Rule. Respondent Nos. 1 to 7 waive service. Learned A. G. P appears for respondent nos. 8,9 and 13. Service on respondent Nos. 10 to 12 dispensed with. Heard finally by consent of parties.

(2.) The petitioners by this Petition under articles 226 and 227 of the Constitution of india, challenge the order dated 26th December, 2005 passed by the Additional Commissioner, konkan Division in Village Panchayat (V. P) Appeal no. 383 of 2005 and the order dated 17th October, 2005 passed by the Additional Collector, ratnagiri in Grampanchayat Appeal (S. R. ) No. 35 of 2005.

(3.) Respondent Nos. 1 to 7 filed the above grampanchayat Appeal invoking the jurisdiction of the Additional Collector under Section 33 (5) of the Bombay Village Panchayats Act, 1958 (hereinafter referred to as "village Panchayat act"). They are the members of Grampanchayat, karla, Taluka and District : Ratnagiri. They challenged the elections to the posts of Sarpanch and Upa-Sarpanch of this Grampanchayat. petitioner No. 1 was elected as Sarpanch and petitioner No. 2 was elected as Upa-Sarpanch of this Grampanchayat in a meeting held on 12th august, 2005.