Vishal Laxman Sakhare vs The State Of Maharashtra Thr The ...
2023 Latest Caselaw 9816 Bom

                                                                               902-ASWP-2518-2023.DOC




                                                                                                         Amol



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
                                          WRIT PETITION NO. 2518 OF 2023


                       Vishal Laxman Sakhare                                                 ...Petitioner
                             Versus
                       The State of Maharashtra through the Principal                    ...Respondents
                       Secretary & Ors


                       Ms Neeta Karnik, i/b, Jay S Patil, for the Petitioner.
                       Mr AA Alaspurkar, AGP, for the Respondent-State.
                       Mr Mayur Khandeparkar, withi Prasad Avhad, Omkar Mhasale, i/b
                            Chtan Nagare, for Respondents Nos. 4 & 5.
                       Mr Akshay S Pansure, i/b SB Shetye, for Respondent No. 8.


                                                     CORAM      G.S. Patel &
                                                                Kamal Khata, JJ.

                                                     DATED:     21st September 2023
                       PC:-

AMOL
PREMNATH
JADHAV
Digitally signed by

1. We delivered judgment dictated in open Court today, 21st AMOL PREMNATH JADHAV Date: 2023.09.21 15:04:47 +0530 September 2023, allowing the Petition and making Rule absolute.

We release the operative portion now since Ms Karnik for the Petitioner points out that there is a meeting of Gram Panchayat to be held on Monday, 25th September 2023.

2. Rule is made absolute in terms of prayer clauses (a) and (b) which are set out below:

21st September 2023

902-ASWP-2518-2023.DOC

"(a) That the record and proceedings be called for in Appeal No. Pune- 23/2021 filed before The Additional Divisional Commissioner, Pune Division, Pune. i.e. Respondent No. 2.

(b) That after perusal of the same the Hon'ble court be pleased to quash and set aside the impugned Judgment and order dated 09.02.2023 passed by the Additional Commissioner, Pune Division by which the Petitioner has been disqualified."

3. The Petitioner, Vishal Sakhare, is entitled to attend, participate in, and vote at all meetings of the Hinjewadi Gram Panchayat with immediate effect. This includes the meeting scheduled for 25th September 2023.

4. All concerned will act on authenticated copy of this order.

(Kamal Khata, J) (G. S. Patel, J)

21st September 2023