JIJABAI BAPURAO ZINGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) Rule. By consent, Rule made returnable forthwith. The petition is taken up for final disposal at the stage of admission itself.

(3.) The question posed in this writ petition is whether Rule 3(1) of the Bombay Village Panchayats (Gramsabha Meetings) Rules, 1959 ("Rules of 1959") or section 36 of the Bombay Village Panchayats Act, 1958 ("Act of 1958") would prevail