GULAB Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by the consent of the parties and heard finally.

(2.) The petitioner Sarpanch is aggrieved by judgment and order delivered by the Additional Collector, Nanded dated 30-10-2014, by which his appeal No. 53 has been rejected under Section 35 (3-B) of the Maharashtra Village Panchayat Act, (herein-after referred to as 'MVP Act'). Having suffered passing of 'no confidence' motion, he had moved an appeal before the Additional Collector, which has been turned down by the impugned judgment.

(3.) The contentions of the learned Advocate for the petitioner can be summarised in brief as follows :-