ALKA GANPAT MISAL Vs. STATE OF MAHARASHTRA THROUGH SECRETARY OF RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner is aggrieved by the order dated 15.09.2016 delivered by the Additional Collector, Ahmednagar in Gram Panchayat Dispute Application No.Shevgaon/ 119/2016 by which, the disqualification proceedings under Section 101A of the Maharashtra Village Panchayats Act, have been allowed and the election of the Petitioner as a member of the Village Panchayat has been set aside with retrospective effect.

(3.) I have considered the submissions of the learned Advocates appearing for the respective sides.