BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (ORAL) This appeal challenges the judgment of learned Single Judge dated 25.10.2010 dismissing the writ petition filed by the appellant.

(2.) The appellant had filed a writ petition challenging 'No Confidence Motion' passed on 13.09.2010 removing him from the post of Sarpanch, on the ground that notice dated 10.09.2010 convening meeting on 13.9.2010 for carrying the 'No Confidence Motion' was against the provisions of sub Section (2) of Section 19 of the Act because it was not a clear notice of 7 days.

(3.) Before considering the main plea raised by learned counsel for the appellant, it is necessary to reproduce Section 19(2) of the Punjab Panchayati Raj Act, which reads as follow:- 19(2) The Block Development & Panchayat Officer shall, within a period of fifteen days of the receipts of application under sub section (1), convene a meeting of the Gram Sabha by giving seven clear days in notice, for discussing and taking decision