JAYANTI GHANSHYAM PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Punit Ruparel, learned counsel, appearing for the appellant. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for the respondents No. 1 to 3.

(2.) This appeal is presented against an order dtd. 18/7/2022 passed by the learned Single Judge in WPC No. 3107 of 2022 disposing of the writ petition, in essence, declining to grant reliefs as sought for.

(3.) The appellant is an elected Sarpanch of Gram Panchayat, Malidih, Tahsil and District Mahasamund. A meeting was convened on 19/7/2022 for considering a no confidence motion against the appellant. The appellant had primarily prayed for quashing of the intimation of no confidence motion, Annexure P/1 to the writ petition. A prayer for staying the same was also made. As no relief was granted, the meeting for dismissing the no confidence motion was held on 19/7/2022 and it is submitted by Mr. Ruparel that no confidence motion has been adopted against the appellant.