NAGORAO SAMBHAJI DANGE Vs. RUDRA RAMKISAN WARKAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.

(2.) The challenge in this Writ Petition is to the judgment and order dated 9.5.2018, passed by the Collector, Aurangabad in File No.2018/GB/Desk/GPN/Appeal/227. By the impugned judgment and order, the appeal preferred by the petitioners, taking exception to the validity of No Confidence Motion carried against them in the meeting dated 22.3.2018 came to be dismissed.

(3.) The facts necessary to decide the present Writ Petition are as follows : The petitioners and respondents No.1 to 13 are elected members of Village Panchayat, Usmannagar, Taluka Kandhar, District Nanded. The petitioners were elected as Sarpanch and Up-Sarpanch in the meeting dated 17.11.2015. The respondents No.1 to 10, on 19.3.2018, submitted a requisition to the Tahsildar for calling special meeting to discuss the No-Confidence Motion against the petitioners. The requisition of no-confidence was moved on the basis of five charges levelled against the petitioners. The Tahsildar, therefore, scheduled a meeting of the Village Panchayat for 22.3.2018. 14 out of 15 members were present in the meeting. The Tahsildar (respondent No.14) presided over the meeting. The proceedings of the meeting were held. The no confidence motion was carried against both the petitioners with 10 : 4 votes. The petitioners, therefore, preferred an appeal to the Collector. After having been unsuccessful in the appeal, the petitioners have thus been before this Court.