NAGORAO SAMBHAJI DANGE Vs. RUDRA RAMKISAN WARKAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.

(2.) The challenge in this Writ Petition is to the judgment and order dated 9.5.2018, passed by the Collector, Aurangabad in File No.2018/GB/Desk/GPN/Appeal/227. By the impugned judgment and order, the appeal preferred by the petitioners, taking exception to the validity of No Confidence Motion carried against them in the meeting dated 22.3.2018 came to be dismissed.

(3.) The facts necessary to decide the present Writ Petition are as follows :