SURJIT KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Petitioner Surjit Kaur, Panch, assailed the election of Respondent No. 5-Sukhwinder Singh as Sarpanch on the ground that he was illegally elected as such by conducting toss without complying with the provisions of the Punjab Panchayati Raj Act, 1994. It was further stated that the Petitioner was not elected at that time, therefore, only four Panches elected Respondent No. 5 as Sarpanch, was having only support of Respondent No. 6.

(2.) Learned Counsel for the Petitioner submits that since the period of two years is going to elapse, he will not join the issue provided "No Confidence Motion", as proposed by the Petitioner and other Panches, is put to vote within specified time.

(3.) Learned Counsel for Respondents No. 1 to 4 has no objection there to.