MAHESH PRASAD CHAUDHARI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner was elected Sarpanch of Gram Panchayat Amkhere. Against him, a motion of no confidence was brought. The total number of the strength of the Gram Panchayat\vas 14 out of which, one person voted against the motion and 12 voted in support of the motion and' one vote was declared invalid, as a result of which, the motion was declared to have been passed.

(2.) HEARD the learned counsel for the petitioner Bhri Satish Shrivastava. He made three fold submission's : -

(3.) HOWEVER , the learned State Counsel states that the proceedings as recorded in regard to the motion of no confidence shows that the opportunity of discussion on the motion of no confidence was provided. This point has no substance.