RAJENDRA KAASHINATH MAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the petitioners, who were the Chairman and Vice- Chairman of respondent No.3 - Agriculture Produce Market Committee ("Committee", for short), are questioning the legality and validity of the no confidence motion passed against them by the Committee pursuant to the provisions of Section 23A of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (hereinafter referred to as "Act"), dated 29.09.2020.