M. S. Sonak, J. - (1.) Heard Mr. Rohit Bras de Sa for the Petitioner, Mr. Iftikhar Agha for Respondent No.1 and Mr. J. Ramaiya for Respondent No.2.
(2.) Rule. The rule is made returnable forthwith with consent of learned Counsel for the parties.
(3.) Heard learned Counsel for the parties. Mr. Agha has correctly pointed out that the Petitioner has alternate and efficacious remedy under the Panchayat Raj Act. However, Mr. Rohit Bras de Sa, the learned Counsel for the Petitioner invited this Court to peruse the impugned order. He submits that the impugned order is riddled with such gross illegality that the Petitioner in the peculiar facts of the case, be relegated to the alternate remedy.;