SEEMA ASHOK KAMBLE Vs. COLLECTOR PUNE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition under Article 227 of the Constitution of India is directed against the orders dated 13.12.2006, passed by the Divisional Commissioner in appeal, and dated 26.9.2006, passed by the Collector, by which the petition against the no confidence motion passed against the petitioner in a meeting of the Grampanchayat held on 10.8.2006 has been dismissed.

(3.) The petitioner is the elected Sarpanch of Khutbav Grampanchayat. The members of the Panchayat gave a notice to the Tahsildar for moving a no confidence motion against the petitioner. The Tahsildar received the notice on 2.8.2006. The meeting to consider the no confidence motion against the petitioner was held on 10.8.2006. This Grampanchayat has 11 elected members out of which 9 members voted in favour of the motion and accordingly motion was carried by 2/3rd majority.