NARAYAN SADHU SURYAWANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present writ petition under Articles 226 and 227 of The Constitution of India, the petitioners herein have challenged the judgment and order dated 24/10/2008 passed by the Additional Divisional Commissioner, Aurangabad in Appeal No. 218/2008 by which the petitioner Nos. 1 & 2 were declared as disqualified under section 14(J-3) of The Bombay Village Panchayat Act of 1958.

(2.) Rule.

(3.) Rule made returnable forthwith. By consent of the parties, the writ petition is taken up for final hearing at the stage of admission itself.