BABASAHEB KISAN MOHITE Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and by the consent of the learned Advocates for the respective sides, heard finally.

(2.) The petitioner is aggrieved by the order dated 19/12/2016, by which, the ''No Confidence'' motion has been passed against him and the order of the learned Additional Collector, Ahmednagar dated 17/01/2017 in Grampanchayat Dispute No. 126/2016, by which, the grievance of the petitioner against the ''No Confidence'' motion has been rejected.

(3.) I have considered the strenuous submissions of the learned Advocate for the petitioner, the learned AGP on behalf of the State and the learned Advocate on behalf of respondent Nos. 3 to 8.