MAHADEO GOPALA GHOGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard both sides by consent for final disposal.

(2.) The present proceeding is filed to challenge the order made by Additional Collector in Dispute Application No. 85 of 2016 which was pending before the Additional Collector, Ahmednagar. Said dispute application was filed by present Respondent No.4 Vandana Gaware Sarpanch of Village Panchayat, Kokangaon, Tahsil Karjat, District Ahmednagar. She had raised the dispute that resignation of her post was not genuine. The dispute application is allowed by Collector.

(3.) The present proceeding is filed by six members of the village panchayat to challenge the decision of the Additional Collector and the decision is challenged only on the ground that the dispute application itself was not filed within the prescribed period of seven days.