VIJAY RAMCHANDRA KATKAR Vs. GROUP GRAM PANCHAYAT PALI

JUDGEMENT

(1.) Rule. By consent rule made returnable forthwith.

(2.) Facts which are material for deciding this petition and about which there can be no dispute are as under-

(3.) Aggrieved thereby, the petitioner raised a dispute under sub-section [3(b)] of section 35 of the Act. Among other things, he submitted that none of the members present at the meeting had moved the motion of no confidence nor was it seconded by any member present. He pointed out that though no such resolution was moved, the Tahsildar put it to vote even before any discussion could take place on the resolution. Therefore, according to the petitioner, the resolution allegedly passed in the meeting held on 2nd September 2009 was not legal.