VISHWANATH KISAN DHAGE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard with the consent of the learned counsel for the rival parties.

(3.) By this writ petition the petitioner has challenged order passed by the respondent No.2, Collector Washim, holding that the petitioner was disqualified from continuing in the position of elected member of Grampanchayat, Wara Jahangir, Tahasil and District Washim, as also order passed by the respondent No.1, Divisional Commissioner dismissing the appeal filed by the petitioner.