DURGA RAGHUNATH NAGDEVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally with consent of the learned counsel for the parties.

(2.) The petitioner takes exception to the communication issued by the respondent no.3-Tahsildar thereby confirming the no confidence motion against the petitioner passed in the special meeting of Gram Sabha held on 24/2/2025 and the rejection of her appeal by the Collector, Gondia by order dtd. 25/4/2025 consequent upon which the petitioner is removed from the post of Sarpanch, Gram Panchayat Navegaon (Khurd).

(3.) The petitioner was elected as Member of the Gram Panchayat and thereafter as Sarpanch of Gram Panchayat Navegaon (Khurd). During the tenure of the petitioner, a no confidence motion was moved against the petitioner which was passed by majority in the meeting held on 24/2/2025 and ratified in the special Gram Sabha meeting held on 4/4/2025 and resultantly the petitioner stood removed from the post of Sarpanch.