INDRARAJ Vs. COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and by the consent of the parties, heard finally.

(2.) The petitioner in the first Writ Petition is the Up-Sarpanch and the petitioner in the second Writ Petition is the Sarpanch, who are aggrieved by the passing of the no-confidence motion on 04.06.2019. They are also aggrieved by the orders passed by the District Collector, Jalna dated 23.09.2019 thereby, rejecting their challenge to the said noconfidence motion passed.

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