ARCHNA W/O. VIKAS PHULARE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) Learned counsel Mr. Omprakash V. Waghmare holding for Advocate Mr. P.D. Kale has instructions to appear for respondent nos.4 to 11. Office to accept his vakalatnama.

(3.) A short question that arises for determination is whether 3/4th majority for a no-confidence motion against the Upa-sarpanch should be calculated considering the total members of the panchayat.