DAYANDEV MOHINIRAJ NIPUNAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN these two writ petitions, common points have arisen for consideration and, therefore, those are being disposed of by common judgment.

(2.) THE petitioners in both petitions and the respondent Nos. 5 to 9 are the elected members of Mukindpur Gram Panchayat (Taluka : Newasa, District : Ahmednagar ). The petitioner in Writ Petition No. 4431/1999, Dnyandeo, was elected as Upa-sarpanch. While the petitioner in Writ Petition No. 4432/1999, Sau. Manda Ingale, was elected as Sarpanch of the said Gram Panchayat in the meeting held on 30-7-1998.

(3.) ON 21-1-1999, the respondent Nos. 5 to 9 gave notices to Tahsildar, regarding no confidence motion against both the Sarpanch and Upasarpanch. The Tahsildar then on 22-1-1999, issued notices to all members of the Gram Panchayat including Sarpanch and Upasarpanch, that the meeting for the consideration of no confidence motions against the Sarpanch and Upsarpanch will be held on 29-1-1999. Accordingly, on 29-1-1999, first meeting was held for considering the no confidence motion against the Sarpanch and then the meeting for consideration of no confidence motion against the Upasarpanch.