SHANTABAI BABU SAGAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned AGP tenders affidavit-in-reply across the bar, copy of which is given to the learned Counsel for the petitioners. The same is taken on record.

(2.) The learned Counsel for the Respondents No.3 to 8 submits that during pendency of these two writ petitions, in terms of the directions issued by the Collector while passing the impugned order, the Gram Sabha was conducted by the concerned Block Development Officer and majority of the members of the Gram Sabha voted in favour of No Confidence Motion.

(3.) The learned Counsel for the petitioners, in terms of the ratio laid down by the Division Bench of this Court in the case of Mrs.Samidha Janardan Kudalkar Vs. State of Maharashtra and others, (Writ Petition St.No.98737 of 2020, decided on 22nd December, 2020) seeks leave to add prayer clause pertaining to the decision taken by the Gram Sabha on 21st February, 2021.