RAVINDER SINGH SARPANCH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal challenges the judgment of the learned single Judge, dated 23.09.2010.

(2.) The primary grievance of the writ petitioner/appellant was that No Confidence Motion against him was moved or carried and the notice did not provide for seven clear days' notice as per provisions of Section 19 of the Punjab Panchayati Raj Act, 1994, (in short 'the Act'). The said section reads as follow:

(3.) Learned single Judge has taken the following view: