PRAFULLA NARHARI BARABDE Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) Rule. Heard finally with consent of Counsel for the parties.

(2.) The petitioner is aggrieved by the order dated 188 2017 passed by the respondent No.1 thereby allowing the appeal preferred by the respondent No.3 and setting aside the order of disqualification passed by the respondent No.2 on 9-6-2017.

(3.) The facts in brief are that the general elections for Gram Panchayat, Kokarda were held on 22-4-2015. The respondent No.3 was elected as a Sarpanch on 9-5-2015.