GURDEEP SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Mr. Inderjeet Singh Brar, Advocate, has caused appearance on behalf of Respondent No. 4-Pargat Singh.

(2.) In the present writ petition, a prayer has been made that a direction be issued to Respondent No. 3-Block Development and Panchayat Officer, Kotkapura, District Faridkot, to hold meeting of the Gram Panchayat, Village Doad, under Section 19 of the Punjab Panchayati Raj Act 1994 (hereinafter referred to as "1994 Act"), in pursuance of the "No Confidence Motion" (Annexure P1), submitted by six members of the Gram Panchayat.

(3.) Learned Counsel for the Petitioner has submitted that Respondent No. 3, in collusion with the Sarpanch, is unnecessarily postponing the meeting and is avoiding to put the "No Confidence Motion" to vote.