BABURAO ATMARAMJI LANDE Vs. COLLECTOR, CHANDRAPUR AND ANOTHER

JUDGEMENT

(1.) THIS petition raises an interesting question about the interpretation of the provisions of the Maharashtra Zilia Parishads and Panchayat Samitis Act, 1961, relating to motion of no -confidence against a Chairman or Deputy Chairman of the Panchayat Samiti.

(2.) THE petitioner is the elected member of Rajura Panchayat Samiti. He was elected from Warur Panchayat Samiti Circle in May 1979. He was elected as Chairman of the Panchayat Samiti in the election held in June 1979. Since then he continues to hold the said post.

(3.) AT the time and place fixed in the notice of the meeting, besides the Presiding Officer, only the proposer of the motion Shri S. N. Gode was present. He submitted a requisition withdrawing the no -confidence motion. The requisition was signed by the proposer and the seconder K. S. Awatale. However, since only one member was present, further proceeding of the meeting could not be carried on.