SHANTABAI KAUTIK GHULE Vs. COLLECTOR AURANGABAD

JUDGEMENT

(1.) The Petitioner is aggrieved by the impugned order dated 27.04.2017 by which, the Additional Collector, Aurangabad has rejected Dispute Application No.Kannad/CR/10/2017 filed by the Petitioner challenging the passing of no-confidence motion against her on 21.02.2017.

(2.) I have considered the strenuous submissions of the learned Advocates for the respective sides.

(3.) The contentions of the Petitioner can be summarized as under:-