SAVITA SHRIMANT GHULE Vs. SANGITA BIBHISHAN SANAP

JUDGEMENT

(1.) On the earlier occasion, I have heard submissions of Mr. Mhaispurkar, learned counsel appearing for the Petitioners, Mr. Kurund, learned counsel appearing for Respondent Nos. 1 to 7 and Mr. Vanarsase, learned AGP appearing for the Respondent - State.

(2.) The Petitioners are challenging the legality and validity of the order dtd. 13/10/2023 passed by the Collector, Solapur in Grampanchayat Dispute Application Nos. 33 of 2023 and 34 of 2023 filed under Ss. 35(3-B) of the Maharashtra Village Panchayats Act, 1959 (hereinafter referred to as "said Act").

(3.) By the impugned order, the Collector, Solapur has dismissed the Dispute Applications and held that the 'Motion of No Confidence' has been validly passed against the Petitioners i.e. Sarpanch and Upa-Sarpanch respectively of Grampanchayat Ukkadgaon, Taluka - Barshi, District - Solapur.