MAHAJAN BHUJANGA UMARE Vs. ADDITIONAL DIVISIONAL COMMISSIONER AURANGABAD

JUDGEMENT

(1.) Heard.

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

(3.) By this petition filed under articles 226 and 227 of the Constitution of India, the petitioner has challenged the order date 108.2018 passed by the learned Additional Divisional Commissioner, Aurangabaed Division, Aurangabad in appeal no.31/2018, thereby reversing the judgment and order dated 202018 passed by the learned Collector, Nanded. By virtue of the impugned order, it is held that the petitioner has incurred disqualification to continue to act as a member of village panchayat, Lohgaon, Tq. Biloli, Dist. Nanded.