VARSHA VIKAS SHIRKE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties, matter is taken up for final hearing at admission stage.

(2.) The present Writ Petition takes exception to order dtd. 16/7/2024 passed by District Collector, Ratnagiri in Dispute Application No.9/2023, thereby allowing Dispute Application filed by respondent no.2 and also setting aside No Confidence Motion dtd. 25/10/2023 brought against respondent no.2.

(3.) The petitioners and respondent no.2 are elected members of Group Grampanchayat, Adkhal, Taluka Dapoli, District Ratnagiri. The Group Grampanchayat consists of 9 members, who were elected in year 2021. On 18/10/2023, 8 out of 9 members moved No Confidence Motion against respondent no.2-Upsarpanch. The Tahsildar, Dapoli convened special meeting of Grampanchayat on 25/10/2023. The meeting was presided over by Tahsildar. The respondent no.2 was present at meeting. The No Confidence Motion came to be passed against respondent no.2 by majority of 8 out of 9 members. Except respondent no.2 himself, everyone voted against him. Ultimately, Tahsildar declared that No Confidence Motion is validly passed.