KISHAN MADHAVRAO KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr R.K. Ashtekar, learned Counsel for the petitioners; Mr K.M. Suryawanshi, learned A.G.P. for respondents no.1 & 2 and Mr S.S. Thombre, learned Counsel for respondent no.4 at length. None appears for respondent no.3 though duly served. On the oral application made by Mr Ashtekar, respondent no.3 is deleted from the present proceedings. Amendment shall be carried out forthwith.

(2.) Rule. Learned Counsel for respective parties waive service. At the request and by consent of learned Counsel for the parties, Rule is made returnable forthwith and the petition is taken up for final hearing.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the judgment and order dated 11th February, 2013, passed by the Additional Collector, Latur, in proceedings instituted by the petitioners under sections 7, 36 and 14 (1) (g) of the Maharashtra Village Panchayats Act, 1958 (for short "Act"). By that order, the Additional Collector dismissed the dispute referred by the petitioners on 7th June, 2012, for declaration that the fourth respondent herein has incurred disqualification in view of not holding meetings contemplated under sections 7 and 36 of the Act, as also on the ground under section 14 (1) (g) of the Act.