SHAHID ALI AHMED ALI Vs. RAVINDRA BALIRAM DHENGLE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard Shri Mukund Ekre, learned counsel for the petitioner. Shri B.M. Lonare, learned Assistant Government Pleader for the respondent Nos.3 and 4 and Shri S.B. Bawanthade, learned counsel who appears by waiving notice on behalf respondent No.1. There is no need to issue any notice to the respondent No.2, he being a former party.

(3.) By the order passed by the authorities below, the petitioner has been declared to have incurred disqualification under Section 14(j-3) of the Maharashtra Village Panchayat Act (in short, "V.P. Act").