SUREKHA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) HEARD respective counsel.

(2.) WITH the consent of learned advocates for the parties taken up for final disposal.

(3.) IT is claimed by the petitioner that respondents No. 6 to 10 had moved a requisition against the petitioner before Tahsildar, Mukhed, resulting into convening a special meeting, in which no confidence motion was passed against the petitioner. Said motion was set aside by this Court at the behest of the petitioner in writ petition No. 353 of 2013 by its judgment dated 17th July, 2013 holding that the notice of no confidence motion meeting was not served on the petitioner.