SUMAN SUCHITA LAKRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 17 -9 -2008 (Annexure P -4) passed by respondent No. 2 in Revenue Case (Appeal) No. 33 -A/89 (6) 2007 -08, whereby stay has been granted in favour of respondent No. 4 against the order removing respondent No. 4 from the post of Sarpanch as a consequence of no -confidence motion passed by the Gram Panchayat against her.

(2.) THE facts, briefly stated, are as under:

(3.) SUB -section (4) of Section 21 of the C.G. Panchayat Raj Adhiniyam, 1993, reads as under: