MANJULABAI GOVIND DHUMAL Vs. THE COLLECTOR AND ORS.

JUDGEMENT

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

(2.) The grievance raised by the petitioner in this petition is that a 'no confidence' motion was passed against her and such Village Panchayat members, who had resigned as members, had voted in the said special meeting in favour of the motion.

(3.) The petitioner was the Sarpanch of Grampanchayat Kantekur, Taluka Omerga, District Osmanabad. There are eight members elected to the said Village Panchayat besides the Sarpanch (in all nine members).