CHANDRADHWAJA MAJHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this Writ Petition, the petitioner seeks a direction from this Court to quash the notice dtd. 22/10/2025 and the no-confidence meeting held on 11/11/2025 for non-compliance with Sec. 24 of the Odisha Gram Panchayat Act, 1964, and to protect her continuance as elected Sarpanch in accordance with law.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: