NAGNATH SUBHASH NETAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) This matter was heard on 11.4.2014. The matter was adjourned in order to trace out the date on which the notice of no confidence motion was received by the Tahsildar. The submissions recorded by this Court in its order dated 11.4.2014 are as follows:

(3.) Shri Phatke, learned AGP has placed before this Court the original record pertaining to the issue before this Court. He has identified the date on which the Tahsildar has received the notice of no confidence motion, as being 9.4.2013. It clearly indicates that it was received on 9.4.2013. Seven days post receipt of the notice would end on 16.4.2013, as provided in Section 35(2) of the Maharashtra Village Panchayats Act ("the said Act").