DASHRATH KHUTE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on admission.

(2.) MR . Ragvendra Pradhan, learned counsel for the petitioner, submits that the petitioner, submits that the petitioner is an elected Sarpanch of Gram Panchayat, Baloudi, Tahsil Bilaigarh, District Raipur (C.G.). His election has been called in question by filing an election petition by respondent No. 4 and the matter is subjudice before the concerned Tribunal. In the meanwhile, the motion of no confidence has been moved against the petitioner and notices have been issued for meeting on 14th of November, 2011. His submission is that during the pendency of the election petition, a no confidence motion cannot be entertained.