RAVIRAJ SAMBHAJIRAO NIMBALKAR Vs. TAHSILDAR

JUDGEMENT

(1.) Rule. The learned AGP waives service for respondent nos. 1 and 11. The learned counsel appearing for respondent nos. 3 to 9 waives service. Other respondents are absent though served.

(2.) The matter is heard finally by consent of the parties who are present. Some of the relevant facts for the purpose of deciding this petition are as under.

(3.) Sometime in the year 2015, election for the grampanchayat of Maoje, Kalnakwadi, Taluka Bhudargad, District Kolhapur was conducted. The petitioner was elected as a member of the said grampanchayat and was subsequently elected as the Sarpanch of the said grampanchayat.