SUMAN SUCHITA LAKRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this petition is to the order dated 17-9-2008 (Annexure P-4) passed by respondent No. 2 in Revenue Case (Appeal) No. 33-A/89 (6) 2007-08, whereby stay has been granted in favour of respondent No. 4 against the order removing respondent No. 4 from the post of Sarpanch as a consequence of no-confidence motion passed by the Gram Panchayat against her.

(2.) The facts, briefly stated, are as under:

(3.) The singular contention raised is that in view of the provisions of Section 21 of the C.G. Panchayat Raj Adhiniyam, 1993 (hereinafter referred to as 'the Act, 1993'), a reference only, under Sub-section (4) was maintainable, therefore, the order passed by the Additional Collector was without jurisdiction.