PHOOLA BAI Vs. ADDITIONAL COLLECTOR, TIKAMGARH

JUDGEMENT

(1.) The present appeal preferred under Section 2(1) of the Madhya Pradesh Uchcha Nyayalay (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005 [for brevity 'the Act'] is directed against the order dated 28.02.2007 passed by the learned Single Judge in W.P. No. 15417/2006.

(2.) ON a motion of non -confidence being passed by the Gram panchayat by a resolution passed by majority of not less than three fourth of the panchas present and voting and such majority is more than two third of the total number of Panchas constituting the Gram Panchayat for the time being, the Sarpanch or Up -Sarpanch against whom such motion is passed, shall cease to hold office forthwith.

(3.) NO -confidence motion shall not lie against the Sarpanch or Up -Sarpanch within a period of -