MUNNI DEVI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition against the order Annexure P/1 dated 18.2.2013 and Annexure P/2 dated 23.2.2013.

(2.) The petitioner was elected as Sarpanch of the Gram Panchayat in the year 2009. No -confidence motion was moved against the petitioner before the Sub Divisional Officer. Out of total 21 members, 13 members supported the no -confidence motion and filed their affidavits. The Sub Divisonal Officer appointed the Tahsildar, Bhind as Presiding Officer to preside over the meeting.

(3.) The arguments advanced by learned senior counsel that no no -confidence motion shall lie within a period of six months from earlier no -confidence motion in view of section 21(3) of the Adhiniyam of 1993 could not be accepted. The relevant section is as under: -