SANJAY BAJIRAO DESHMUKH Vs. COLLECTOR, OSMANABAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The issue raised by the petitioner vide this petition is, as to whether a person, who is already elected as a member of the Panchayat Samiti or the Zilla Parishad, will have to resign from the said position before contesting the election to the position of a member of the Village Panchayat or contest a direct election to the post of Sarpanch of a Village Panchayat, considering Section 14 (1)(j2) of the Maharashtra Village Panchayat Act.

(3.) The admitted aspects of this case are as under :-