PRAHALLAD DALEI Vs. STATE OF ODISHA AND ORS.

JUDGEMENT

(1.) WHETHER Annexure -3 is the relevant resolution, as contemplated under Section 24(2)(a) of the Orissa Gram Panchayat Act, 1964 ("the Act" for short), is the only question that arises for consideration in the present writ petition.

(2.) THE petitioner, in the present writ petition, impugns the Notice dated 11.09.2014, Annexure -1, issued by the Sub -Collector, Khurda (opp. party No. 3) calling upon the petitioner to attend the specially convened meeting for recording confidence against him to be held on 29.09.2014 at 11 A.M. in the office of the Bolagarh Gram Panchayat.

(3.) AGAIN opposite party Nos. 4 to 13 initiated the present move in their meeting dated 29.08.2014 held in the temple of Maa Ram Chandi Thakurani. Requisition was sent to the Sub -Collector, Khurda vide Annexure -2, which was received by the Sub -Collector, Khurda (O.P. 3) on 20.09.2014. After due processing and verification of signatures of the signatories in the requisition and resolution vide Annexures 2 and 3, the Sub -Collector, Khurda issued the impugned Notice on 11.09.2014 fixing the meeting of No Confidence Motion on 29.09.2014.