SANGEETA PEPLO GAUDE Vs. TULSHIDAS BABLO

JUDGEMENT

(1.) Rule. Mr. Diniz waives notice on behalf of respondent no. 1 and Ms. Coutinho, Government Advocate waives notice on behalf of respondent Nos. 3 and 4. Respondent No. 2 is a formal party. By consent heard forthwith.

(2.) Heard learned Counsel for the parties.

(3.) By this petition, the petitioners, who are members of the Usgao Ganjem panchayat, take exception to order dated 28th January, 2005, passed by the additional Director of Panchayats II, in Panchayat Petition No. 5/2005. In the meeting held on 25th January, 2005, a 'no Confidence Motion' was passed against respondent No. 1, who was the Deputy Sarpanch, as well as Mrs. Manik Dhananjay Naik Shirodkar, the Sarpanch of the said village Panchayat. This Resolution was challenged by filing panchayat petition before the Additional director of Panchayat. On 28th January, 2005, the Director of panchayats passed the following order : -