MEENA SINGH Vs. S.D.O. GOPAD BANAS

JUDGEMENT

(1.) BY this petition under Article 227 of the Constitution of India, the petitioners seek quashment of the order dated 15.2.96 passed by the Sub -Divisional Officer Gopad -Banas (District Sidhi) on the ground that after the no -confidence motion was carried against the respondent No. 4 by 15 to 5, the Sub Divisional Officer had no jurisdiction to set at naught the proceedings by observing that the matter was required to be re -considered.