Shri. Raosaheb Mallapa Magdum And ... vs Vadaana Shivajirao Mane And Ors
2022 Latest Caselaw 13213 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                      WRIT PETITION NO. 7792 OF 2017

Raosaheb Mallappa Magdum & Ors.                            ... Petitioners.
     Vs.
Vandana Shivajirao Mane and Ors.                           ... Respondents
                                    -----

Mr. S. S. Patwardhan for petitioners.

Mr. Keshav Jugale i/b Abhijit M. Adagule for respondent no.1. Mr. A. A. Alaspurkar-AGP for the State-Respondents no. 2 and 4.

-----

CORAM: ABHAY AHUJA J.

DATE : 19th DECEMBER 2022 P.C. :

1. By this petition filed under Articles 226 and 227 of the Constitution

of India, petitioners are challenging the order dated 1 st July, 2017 passed

by the Collector, Kolhapur in Village Panchayat Dispute No. 27 of 2017

allowing the dispute filed by the respondent no.1 and setting aside the No

Confidence Motion.

2. The brief facts are that earlier requisition in prescribed format and

by the prescribed number of members of the village panchayat was served

on the Tahsildar on 12th May, 2017. Since the Tshsildar was was on leave

and resumed duty on 27th May, 2017, on the said day itself he issued

notices to the members of panchayat requiring them to attend the special

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meeting to motion on No Confidence on 30th May, 2017.

3. On 30th May, 2017, the motion of No Confidence was taken up for

consideration; 13 members voted in favour of motion and 3 against. The

motion expressing the want on confidence in respondent no.1, was

accordingly passed on the said date.

4. By the impugned order dated 1st July, 2017, the Collector set aside

the said motion holding that there was breach of Section 35(2) of the

Maharashtra Village Panchyat Act, 1958 (the "said Act") and Rule 2(3) of

Bombay Village Panchayat Sarpanch and Upa-Sarpanch (No Confidence

Motion) Rules, 1975 (the "said Rules") in as much as meeting to consider

the motion of No Confidence was convened by the Tahsildar beyond the

period of 7 days from the date of receipt of the notice/requisition.

5. In view of the conflicting views expressed in different decisions of

this Court, the issue that arose was whether the time limit of 7 days from

the date of receipt of requisition prescribed in Section 35(2) of the said

Act and Rule 2(3) of the said Rules, to convene the meeting to consider

the motion of No Confidence is mandatory or directory.

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6. This Court after considering the various provisions of the said Act,

the said Rules, as well as conflicting judgments referred the matter for

consideration by the Full Bench of this Court. A Full Bench of this Court

on 3rd September, 2019, answered the reference by holding that

notwithstanding sub-section (2) of Section 35 of the said Act mandating

the Tahsildar to convene a meeting of the Panchayat within seven days

from the receipt of the notice under sub-section (1), if for some reason the

Tahsildar is unable to do so or deliberately refrains from doing so and

though he may be personally liable for the wrong committed but that

would not mean that a meeting convened beyond seven days would be

corum non-judice. The Full Bench accordingly held that the decision taken

at the meeting would be legal and valid. Paragraph 18 of the Full Bench

Decision is quoted as under:-

"18. Thus, we answer the reference by holding that notwithstanding sub-section (2) of Section 35 of the Maharashtra Village Panchayat Act, 1959 mandating the Tahsildar to convene a meeting of the Panchayat within seven days from the receipt of the notice under sub-section (1), if for some reasons the Tahsildar is unable to do so or deliberately refrains from doing so, he may be personally liable for the wrong committed but that would not mean that a meeting convened beyond seven days would be corum non-judice. The decision taken at the meeting would be legal and valid"

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7. Mr. Patwardhan, learned counsel for the petitioner would submit

that in view of the Full Bench decision of this Court, the order dated 1 st

July, 2017 passed by the Collector in Village Panchayat Dispute No. 27 of

2017, ought to be set aside. He, however, submits that since the term of

the office of the sarpanch having expired and pursuant to stay granted by

this Court on the impugned decision, the order of this Court would be

rendered academic.

8. Be that as it may, in view of the Full Bench decision of this Court

dated 3rd September, 2019 holding that the requisition notice under

Section 35(2) of the said Act and Rule 2(3) of the said Rules to convene a

meeting to consider the motion of No Confidence to be directory, the order

dated 1st July, 2017 of the Collector deserves to be set aside and is hereby

set aside.

9. Petition stand allowed in the above terms. No costs.

Digitally signed (ABHAY AHUJA, J.) by NIKITA NIKITA YOGESH GADGIL YOGESH Date:

GADGIL 2022.12.19
       16:59:56
          +0530




                              Nikita Gadgil                                                         4 of 4