JIJABAI RADHAJI SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard. With the consent of the learned counsel for the parties this Petition is heard finally at the stage of admission. The limited grievance made by the petitioner in this Petition is for issuance of a writ directing respondents to follow the mandate of Rule 2A and Rule 2B of the Mumbai Village Panchayat (Sarpanch and Deputy Sarpanch) Election Rules, 1964 and also to follow Rules 2A and 2B of Mumbai Village Panchayat (Sarpanch and Deputy Sarpanch) Election Rules, 1964.

(2.) In the light of the limited relief which is sought for by the petitioner in this Petition we deem it appropriate to decide this Petition finally at the stage of admission.

(3.) According to the petitioner despite the aforesaid rules being brought on statute book, the respondents have not followed the mandate of the legislature.