- (1.) Heard. Rule. The Rule is made returnable forthwith. The learned advocates for the respective respondents waive service. With the consent of both the sides, the matter is heard finally at the stage of admission.
(2.) In this Petition under Articles 226 and 227 of the Constitution of India, the petitioner is impugning the concurrent judgments and orders of the learned Collector - respondent No.2 and the respondent No.1 - Additional Divisional Commissioner under Section 16 of the Maharashtra Village Panchayats Act, 1959 (hereinafter 'the Act') about the petitioner having incurred disqualification to continue as a directly elected Sarpanch of Village Mahalgaon, Tq. Vaijapur, District Aurangabad, under the provisions of Section 14 (1)(h) of the Act having failed to pay tax and fees payable to the Panchayat to the tune of Rs.1209/-.
(3.) The dispute was raised by the respondent No.4 before the respondent No.2 - Collector seeking a declaration to this effect.;