Shaikh Heena Nisar vs The State Of Maharashtra And ...
2022 Latest Caselaw 1450 Bom

                                      1                             wp 1997.22

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD
                WRIT PETITION NO. 1997 OF 2022

          Dhondiba Vishwanath Sormare                  ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Sambhaji S. Tope, Advocate for the Petitioner.
 Shri A. R. Kale, A.G.P. for Respondents/State.

                                  AND
                      WRIT PETITION NO. 2000 OF 2022

          Shaikh Heena Nisar                           ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Sambhaji S. Tope, Advocate for the Petitioner.
 Shri A. R. Kale, A.G.P. for Respondents/State.

                           CORAM :    S. V. GANGAPURWALA AND
                                      S. G. DIGE, JJ.
                               DATE : 10TH FEBRUARY, 2022.
 ORDER :

. The petitioners are challenging orders disqualifying them U/Sec. 14(B) of the Maharashtra Village Panchayat Act.

2. The learned A. G. P. for respondents/State submits that, the orders are quasi judicial in nature and in view of Chapter XVII Rule 18 of the Bombay High Court Appellate Side Rules, matters would be within the realm of learned Single Judge.

2 wp 1997.22

3. According to Mr. Tope, learned advocate for petitioners, no remedy of appeal is provided as per the judgment of the Apex Court in a case of Shobhabai Narayan Shinde Vs. Divisional Commissioner, Nashik Division, Nashik and Others reported in 2022 (1) JT 47.

4. Even assuming that no appeal lies, the order U/Sec. 14(B) of the Maharashtra Village Panchayat Act is passed upon the proceeding under the local Act viz the Maharashtra Village Panchayat Act. The matter may be within the realm of learned Single Judge in view of Chapter XVII Rule 18 of the Bombay High Court Appellate Side Rules.

5. Office shall verify the same and place the matters before the appropriate Court. Same shall be done within a period of two days from today.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.]

bsb/Feb.22