SINDHU SANTOSH SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner is challenging the order passed by the Additional Commissioner, Amravati, so also Additional Collector, Buldhana, by which they had upheld the 'No Confidence Motion' passed against the petitioner.

(3.) The petitioner is the Sarpanch of village Davargaon, having been elected as such in 2005. In the year 2008, on 24-6-2008, notice of 'No Confidence Motion' was given by 5 members of Gram Panchayat. It may be mentioned that there are 7 members in the said Gram Panchayat. The notices were issued to the members of the said Gram Panchayat including the petitioner. The copy of the notice issued to the petitioner is produced at page No. 14 of this petition (Annexure-A).