MOHAN AJABRAO TELKHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition the petitioner challenges the order passed by the Hon'ble Minister whereby he set aside the order of Commissioner under Village Panchayat Act dissolving the Gram Panchayat, and directing by-elections for vacant posts to be held.

(2.) Facts giving rise to the petition are as follows:

(3.) I have heard the learned Counsel for the petitioner as well as respondents.