PARVATIBAI Vs. PRAMOD TUKARAM KONDILKAR AND ORS.

JUDGEMENT

(1.) Rule. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.

(2.) This petition challenges the order dated 23 December 2014 made by the Additional Collector, Raigad holding that no confidence motion passed in the specially convened meeting of the Panchayat on 17 June 2014 against respondent No. 1 was not legal and valid.

(3.) The Village Panchayat of Kalamb comprises in all eleven members. In the specially convened meeting held on 17 June 2014, eight members expressed want of confidence against the Sarpanch-respondent No. 1. The minutes record that the respondent No. 1 was not even present at such meeting.