PRAVIN SHRIPATI YADAV Vs. GRAMPANCHAYAT, MINCHE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The Petition takes exception to the concurrent order passed by the Additional Collector, Kolhapur dated 14 th August, 2012, thereby rejecting the dispute filed by the present Petitioner challenging the No Confidence Motion passed against him on 19 th June, 2012 and the order passed by the Divisional Commissioner, Pune dated 2 nd January, 2013 thereby dismissing the Appeal filed by the present Petitioner.

(3.) The facts in brief giving rise to the Petition are as under: