SMT. ANJANA RAJESH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) By way of this petition, the petitioner is challenging the notice dtd. 10/5/2022 issued by the Collector, Bemetara (CG).

(3.) Learned counsel for the petitioner submits that the impugned notice is arbitrary, illegal and contrary to law. The notice does not mention the names of the persons against whom, no confidence motion has been passed and the Collector has not made any enquiry before fixation of the date of no confidence motion, therefore, the impugned notice is unconstitutional.