JAGDISH PRASAD BHUNJWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) All the aforesaid writ petitions involve common question of law, therefore, they are disposed of by this common Order.

(2.) For convenient disposal of all these writ petitions, the facts given in Jagdish Prasad Bhunjwa v. State of M.P. (WP 3141/95) are taken into consideration.

(3.) The petitioner in the aforesaid writ petition has challenged the validity of Section 21 of the M.P. Panchayat Raj Adhiniyam, 1994 and have also challenged the motion of no-confidence against the elected Sarpanch and Upsarpanch being unjust, unreasonable, arbitrary and violative of Article 14 of the Constitution of India.