Bombay High Court
Madhuri Anil Patil vs Additional Commissioner, Konkan ... on 28 April, 2021
Author: M. S. Karnik
Bench: M. S. Karnik
8. wp 1185.21.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1185 OF 2021
Madhuri Anil Patil ....Petitioner
Vs.
Additional Commissioner,
Konkan Division and ors. ..... Respondents
Mr.Kamlesh Ghumre i/b Ms.Sonali Jadhav, for the Petitioner.
Mrs.V.S.Nimbalkar, AGP for the Respondent - State.
Mr.Kishor Patil, for Respondent No.4.
CORAM : M. S. KARNIK, J.
DATE : 28th APRIL, 2021 P.C. :
. It is brought to my notice that Appeal against the order of disqualifcation passed by Collector is already fied for hearing on 03/05/2021. The Appeal is fled by the Petitioner who was directly elected as a Sarpanch against the order of the Collector disqualifying the Petitioner under Section 14(1)(J)(3) of the Maharashtra Village Panchayat Act. This Petition is fled challenging the refusal on the part of the Appellate Authority in staying the impugned order of the disqualifcation. 1/2 ::: Uploaded on - 28/04/2021 ::: Downloaded on - 09/09/2021 05:29:09 :::
8. wp 1185.21.doc
2. The Petition can be disposed of by directing the Appellate Authority - Additional Commissioner, Konkan Division to dispose of Appeal as eipeditiously as possible. The Petitioner & Respondent No.4 undertake to co-operate with the hearing of the Appeal and will not seek any unnecessary adjournments.
3. The Appeal may be heard and disposed of as eipeditiously as possible and preferably, within a period of 6 weeks from 03/05/2021.
4. The Petition is disposed of.
(M.S.KARNIK, J.) 2/2 ::: Uploaded on - 28/04/2021 ::: Downloaded on - 09/09/2021 05:29:09 :::