BAISAKHURAMSAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) W.P. (C) Nos. 5264 of 2008 and 7045 of 2008 involve common cause of action and as such, both the petitions are considered and disposed of by this common order.

(3.) BY W.P. (C) No. 7045 of 2008 the Petitioner, who is President of Municipal Council, Bemetara, prays for quahsment of no confidence motion proceedings dated 2nd June, 2008 and also prays for quashment of memos dated 27th October, 2008 (Annexure - P/1) and 4th July, 2008 (Annexure - Pl/A).