PRAFULLA DEVIDAS KHAPARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith, and is heard by consent.

(2.) This Court had allowed the Writ Petition No.4104 of 2007 by Order dated 4-10-2007 in terms of prayer clause (1) of the Writ Petition and quashed the order dated 3-9-2007 passed by the Divisional Commissioner, Nagpur, by which order he had directed the dissolution of the Panchayat.

(3.) The Judgment rendered by this Court is based on the construction of Section 45(1-A) done by this Court, which is also supported by earlier two reported Judgments of this Court referred to in para 4 of the Judgment.