RANDHIR GOVINDRAO PAWAR Vs. DISTRICT COLLECTOR, DHARASHIV

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel for the parties.

(2.) This petition, under Article 226 of the Constitution of India, has been preferred with the following main relief:- B. By issuing writ of certiorari or any other directions writ or order in the like nature of writ of certiorari, the impugned notice dtd. 20/8/2024 and 21/8/2024 issued by the respondent No.1 conveyance special meeting on 27/8/2024 may kindly be quashed and set aside.

(3.) The petitioners herein are the Chairman and the Vice- Chairman of the Agricultural Produce Market Committee (APMC), Omerga, Dist. Dharashiv (Osmanabad). The requisite number of members moved a no-confidence motion against these petitioners. The District Collector, Dharashiv (respondent No.1), therefore, issued notice dtd. 20/8/2024 to the Director, APMC, Omerga, and 12 other Directors, Chairman and Vice-Chairman, informing them that a special meeting was convened on 27/8/2024 at 11.00 a.m. The District Collector, thereafter, again issued notice on 21/8/2024 to the District Deputy Registrar, Co-operative Societies, Dharashiv, directing him to issue requisite notice to all the concerned and preside over the meeting, wherein a resolution of no-confidence would be put to vote. Both these notices are under challenge in this Writ Petition.