VILASH UTTAM GHULE Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) Upon hearing the petitioner, this Court by its order dated 4th February, 2008, had issued notice calling parties to remain present for final disposal of the present petition, and had also granted interim order.

(2.) Hence Rule. Rule is made returnable forthwith. Heard by consent. Fresh service on respondent No. 7 is dispensed with. Respective Advocates waive service.

(3.) In this petition, petitioner challenges order (Annex. H. page 65) passed by the Collector, whereby the Collector had set aside the acceptance of resignations of members of Panchayat of Village Bhalegaon (Ran), Taluka -Malkapur, Distt. Buldana. As its consequences, five members of Panchayat, who had resigned and those resignations were accepted, were restored to the office.