SALIMBI MUBARAK TAMBOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forth-with and heard finally by the consent of the parties.

(3.) The issue raised in this petition by the disqualified Sarpanch is, as to whether the mandate of holding a monthly meeting of the village panchayat is cast on the Sarpanch under section 36 of the Maharashtra Village Panchayat Act or the responsibility is cast upon the Village Development Officer, who is commonly known as the Secretary under Rules 4, 5 and 6 of the Bombay Village Panchayat (Meeting) Rules, 1959.