PRANITA Vs. THE ADDITIONAL COLLECTOR

JUDGEMENT

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

(2.) THE issue raised for the consideration of this Court is as regards the manner in which seven days are to be calculated under Section 35(2) of the Maharashtra Village Panchayat Act, 1958 (here -in -after referred to as 'MVP Act') in relation to passing of 'no confidence' motion.

(3.) ON the same day 29 -03 -2014, the Tahsildar had issued the notice for convening a special meeting on 05 -04 -2014 for dealing with the 'no confidence' motion. The motion was carried by six is to zero vote count. Three members were absent inclusive of respondent No. 3 against whom the no confidence motion was moved.