TANAJI BHAUSO MANE Vs. USHATAI BALKRUSHNA MANE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The petition is heard finally with the consent of the learned counsel for the parties.

(3.) By this petition, the petitioner impugns the order of the Tahsildar and the Special Officer dated 5th November, 2012 declaring that the no confidence motion moved against the respondent-woman Sarpanch had failed as it was not carried by two third majority.