HARBANS KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner states that as per Section 19 of the Punjab Panchayati Raj Act (hereinafter referred to as 'the Act'), seven days' clear notice is required to be served to convene the meeting to discuss 'No Confidence Motion'; if notice is not clear seven days' notice then any meeting held pursuant to the invalid notice would be nullity and shall stand vitiated; he contends that initial notice was dated 6.10.2010 for meeting dated 12.10.2010, thereafter, second notice was dated 13.10.2010 for meeting to be held on 20.10.2010 and third time, notice was dated 18.10.2010 for meeting dated 21.10.2010 while as per judgment of this Court dated 15.11.2010 in CWP No.17943 of 2010, Mohinder Khan v. Director, Rural Development and Panchayats, Punjab and others, date of notices and date of meetings must be excluded while counting seven days.

(2.) Notice of motion.

(3.) On being asked, Mr. Jaswinder Singh, learned Deputy Advocate General, Punjab, has accepted notice on behalf of respondents No.1 to 4.