M. S. Sonak, J. - (1.)Heard Mr. John A. Lobo for the Petitioner, Mr. D. Pangam learned Advocate General who appears with Mr. D. Shirodkar, learned Additional Government Advocate for the Respondents no.1 and 2, and Mr. Shirin Naik for Respondents No.3 and 4.
(2.)Rule. With the consent of and at the request of the learned counsel for the parties, we make Rule returnable forthwith. Even otherwise, this is a matter, which can brook no delay and is required to be disposed of forthwith, particularly now that the affidavits have been filed by respondents no.2 and 4.
(3.)The Sankhali Municipal Council (SMC) comprises in all 13 councilors. This petition has been instituted by 6 out of the 13 councilors seeking directions to the Director of Municipal Administration (respondent no.2) to fix an early date for considering the Motion of No Confidence which the petitioners have moved against respondent no.4, the Chairperson of SMC.