VILAS SANJAY PAWAR Vs. PANDHARINATH

JUDGEMENT

(1.) By this petition filed under Articles 226 and 227 of the Constitution of India, the petitioner challenges the Order dated 31-8-2006 passed by the Additional Collector, Latur by which order the Additional Collector has, inter alia, allowed the application filed by one Pandharinath Tukaram and Vilas Sanjay Pawar for disqualification of the petitioner for violation of sections 7 and 36 of the Bombay Village Panchayat Act, 1958, (hereinafter referred to as 'the said Act', for short), in the matter of holding the Gram Sabha meetings and the monthly meetings. By the said order, the petitioner has been held to be disqualified to hold the post of Sarpanch and the said post has been declared to be vacant.

(2.) The factual matrix involved in the petition is stated thus -

(3.) I have heard Shri N. P. Patil Jamalpurkar, learned Counsel for the petitioner, Shri V. J. Dixit, learned Senior Counsel for the respondents Nos. 1 to 3 and Shri S. K. Kadam, learned Asstt. Govt. Pleader.