YOGESH ASHOK DESHMUKH Vs. NILIMA NANDU MHATRE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of learned Counsel for the parties, heard finally.

(2.) The petitioners, who are the Deputy Sarpanch and Member of the village panchayat Mharal, take exception to a judgment and order dtd. 17/2/2025 passed by the Divisional Commissioner, Konkan Division in an appeal under Sec. 29(4) of the Maharashtra Village Panchayats Act, 1959, whereby the appeal preferred by the Respondent No. 1, Sarpanch of village panchayat Mharal, came to be allowed by setting aside an order dtd. 23/9/2024 rejecting the dispute application, being D.A. No. 01/2024, preferred by the Respondent No. 1 in regard to the genuineness of the resignation of the post of Sarpanch tendered by the Respondent No. 1.

(3.) The background facts necessary for the determination of this petition can be stated, in brief, as under:-