LATA AJINATH KHAKNE Vs. THE ADDITIONAL DISTRICT COLLECTOR

JUDGEMENT

(1.) This matter was heard on 12/12/2014 and this Court, while issuing notice to the respondents, has observed in paragraph Nos. 1 to 5 as follows :

(2.) The record and proceedings from the office of the Tahsildar, Shevgaon, Dist. Ahmednagar in Gram Panchayat Dispute Application No.40/2014 in one file bearing O/W.No.KAVI/GRAP/29/2015 dated 13/01/2015 has been received. The said R & P was opened with the assistance of the learned AGP. There are 2 files in the said envelope. One file bears 99 pages and other file bears 49 pages. The ballot papers in a sealed envelope have been placed before this Court.

(3.) The said sealed envelope was opened by the learned AGP and the ballot papers contained therein were shown to the learned Advocate for the petitioner as well as the learned Advocate for respondent Nos. 4 to 9. After scrutinizing the ballot papers in favour of "No Confidence Motion", learned Advocate for the petitioner has pointed out the last ballot paper which contains some scribbling in the same ink, in which a tick mark to indicate that the vote was cast in favour of the Motion, has been pointed out.