SUNITA CHANDRASHEKHAR JORE Vs. SECRETARY

JUDGEMENT

(1.) In view of notice for final disposal issued earlier, learned counsel for the parties have been heard at length.

(2.) Rule.

(3.) The petitioner who was elected as Sarpanch of Gram Panchayat, Talegaon has challenged the order passed by the Additional Commissioner in proceedings under Section 39(1) of the Maharashtra Village Panchayats Act, 1958 (for short, 'the said Act') removing her from the post of Sarpanch as well as Member of the Gram Panchayat. The order dated 23.10.2018 passed by the Hon'ble Minister confirming the order passed by the Additional Commissioner is also under challenge.