GANESH RAGHUNATH SAMEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petition is filed by the petitioner for an appropriate direction by quashing and setting aside of the order dated 7th of November, 2001, passed by the Dy. Collector, Raigad- Alibag, Dist. Raigad, respondent 3 herein in Village Panchayat Appeal No. 17 of 2001 and confirmed by the Commissioner on 28th February, 2002.

(2.) THE petitioner was elected as Committee Member of Group Gram panchayat Nizampur, Taluka Mangaon, Dist. Raigad on 23rd of January, 1999. The petitioner contested for the office of Deputy Sarpanch and was elected as Deputy Sarpanch.

(3.) RESPONDENTS 6 to 17 were the members of the said Gram Panchayat. They sent a notice of No Confidence Motion with the Tahsildar, respondent 4 on September 20, 2001.