LAWS(BOM)-2020-9-219

PRANAYA Vs. COLLECTOR, CHANDRAPUR, COLLECTORATE OFFICE, CHANDRAPUR

Decided On September 25, 2020
Pranaya Appellant
V/S
Collector, Chandrapur, Collectorate Office, Chandrapur Respondents

JUDGEMENT

(1.) Rule, made returnable forthwith.

(2.) Heard finally by consent of learned counsels appearing for the parties.

(3.) The challenge in this petition is to the 'no-confidence' motion passed in Special Meeting dated 14-7-2020 by the Panchayat Samiti Nagbhid, Taluka Nagbhid, District Chandrapur against the petitioners, who are the Chairman and the Deputy Chairman of the Panchayat Samiti, Nagbhid.