NAGABAI GANPATRAO FAJGE Vs. THE TAHSILDAR AND OTHERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The petition is filed to challenge the order made by the learned Additional Collector, Nanded in Dispute Application No. 106/2015. The proceeding was filed for setting aside the resolution of No Confidence made against the petitioner, who was Sarpanch of village Dagadsangavi, Tahsil Loha, District Nanded. The Collector has dismissed the proceeding by observing that necessary procedure was followed and even the meeting was called and held within seven days from the date of requisition given by the members of Village Panchayat.

(3.) The submissions made and the record show that the village Panchayat consists of nine members. Six members gave requisition against the present petitioner, who is a lady to Tahsildar on 7.11.2015. Tahsildar made order to call meeting on 16.11.2015. The meeting was held on 16.11.2015. The meeting was not attended by the present petitioner. Six members attended the meeting and the resolution of No Confidence was passed unanimously.