(1.) Heard learned Counsel for respective parties. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.
(2.) In both the petitions challenge is raised to the order in respect of dismissal of the appeal presented by respective petitioners to the Divisional Commissioner, Aurangabad, on 19.12.2009, thereby confirming the order passed- by Additional Collector, Osmanabad, dated 20.10.2009.
(3.) The dispute pertains to no confidence motion moved against petitioners, who are holding the post of Sarpanch and Upa-Sarpanch, respectively of Village Panchayat Ratnapur, Taluka Kalamb, District Osmanabad. The election to the members of village panchayat was held in the year 2007 and petitioners in both the petitions are elected as members of village panchayat. On 10th August, 2009, six members of village panchayat moved a common requisition to the Ta/isi/darrequesting for convening a special meeting to discuss the motion of no confidence moved against Sarpanch and Upa-Sarpanch On 12th August, 2009, Tahsildar, Kallam, issued notices to the members prescribing date and venue of the special meeting as 17.8.2009. A common notice came to be issued by Tahsildar to the members calling upon them to attend the meeting for consideration of no confidence motion moved against petitioners in both the petitions on 17.8.2009.