R.M. Borde, J. - (1.) Heard.
(2.) Rule. With the consent of the parties, petition is taken up for final disposal at admission stage.
(3.) The petitioners are Grampanchayats within Parlivaijnath taluka, district: Beed, constituted under the provisions of The Maharashtra Village Panchayats Act, 1959. The petitioners are objecting to the corrigendum dated 30.12.2017 issued by respondent No.1-State, directing transfer of 101 works together with the funds to the Public works Division, Osmanabad for execution.;