SUKHWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) REPLY on behalf of respondents No. 1 to 4 filed in Court today is taken on record.

(2.) UNDISPUTEDLY , notice under Section 19(2) of the Punjab Panchayati Raj Act to convene a meeting to discuss and take decision on the no confidence motion was issued on 10.9.2010.

(3.) UNDISPUTEDLY , meeting was held on 17.9.2010 to discuss and take decision on the no confidence motion.