NANDKISHOR SHRIMANTRAO DESHMUKH Vs. PRESIDING OFFICER TAHSILDAR JAFRABAD

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Rule. By consent, Rule made returnable forthwith.

(2.) THIS writ petition is directed, challenging the order passed by the Additional Divisional Commissioner, Aurangabad, in appeal filed under s. 35{3c) of the Bombay Village Panchayats Act, 1958, on 5. 1. 2004, thereby setting aside the order passed by Collector, Jama, on 17. 10. 2003, holding that, the no confidence motion passed in the Panchayat meeting on 6. 8. 2003 is legal and valid.

(3.) BEFORE proceeding with the merits of the case, points to be decided, etc. , it is necessary to acquaint ourselves with the facts and circumstances of the case with which we are concerned.