MEENA RAO Vs. COLLECTOR KATNI

JUDGEMENT

(1.) With consent of learned counsel for the parties matter is heard finally.

(2.) Challenge is to an order an order dated 8.10.2012 passed by the Collector on a reference of dispute under Section 21 (4) of the M. P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993.

(3.) The dispute in question has its origin in a No- Confidence Motion moved by the Gram Panchayat Nadavan, Tehsil Barhi, District Katni against the petitioner, a Sarpanch of said Gram Panchayat.