VISHNU RAMCHANDRA PATIL Vs. GROUP GRAM PANCHAYAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In these Letters Patent Appeals, common question of law has been argued and, therefore, we are disposing of the same by this common judgment. Each of these Appeals challenge the order passed by the learned single Judge dated 26th July, 2011 and 11th December, 2012 by which their Writ Petitions challenging the order of the Collector and the Commissioner of the concerned districts dismissing the dispute and the Appeals which were preferred to question the no confidence motion passed against Appellants herein were dismissed.

(3.) The Appellants are either the Sarpanch or UpSarpanch of the concerned Gram Panchayats. In terms of the statutory provisions the members of the Panchayat are entitled to bring a motion of no confidence against the Sarpanch or the UpSarpanch. The statutory provision in that regard is in section 35 of the Bombay Village Panchayats Act, 1958 (for short "the said Act") which reads thus: