GAJANAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has sought an order quashing a resolution dated 16-12-2006, passed by the Gram Sabha of sabalkheda, a village in the Hingoli district, removing the petitioner from the Chairmanship of the Water Supply and Sanitation Committee and appointing respondent no. 5 as the Chairman in his place. Counsel have addressed us on the basis that the removal of the petitioner, as chairman of the said Committee, is in effect and for the purpose of removal of the petitioner as a member of the said Committee. It is therefore, on this basis that we have proceeded.

(2.) Respondent nos. 2 and 3 are the chief Executive Officer, Zilla Parishad, Hingoli and the Block Development Officer and a member of the Panchayat Samiti. Respondent nos. 4 and 5 are one Jankiram Sakharam Bhise and Santosh Deorao Bhise, respectively.

(3.) The petitioner's main contention is that the impugned resolution was passed contrary to and in violation of the provisions of the Bombay Village Panchayats Act, 1958, and the Bombay Village Panchayats (Gram Sabha meetings) Rules, 1959.