NIVRUTI DNYANOBA DAVALE (PATIL) Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard finally.

(2.) The relevant facts, leading to file present petition as disclosed in this writ petition are as under:

(3.) It is further case of the petitioners that notice of the meeting was served on all the members of the Panchayat.. Out of total nine members eight members were present including respondent No. 3. One member, namely, Sau. Shobhabai W/o Vaijnath Motipaval, who is motherinlaw of respondent No. 3, was absent in the meeting. It is further case of the petitioners that Tahsildar presided over the meeting and allowed the Sarpanch to raise his defence on the allegations against him. It is further case of the petitioners that out of eight members, who are present in the meeting, seven members have caste their votes in favour of motion of no confidence. Motion was passed by more than 2/3 majority.