BHAGRATHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks issuance of a writ in the nature of Certiorari quashing the notice dtd. 14/1/2025 (Annexure P.7) issued by respondent No.3-Additonal Deputy Commissioner, Faridabad, whereby the petitioner and the other Panchayat Members, have been called for 24/1/2025 for bringing the 'No Confidence Motion' against the petitioner.

(2.) Learned counsel for the petitioner contends that the meeting fixed for 'No Confidence Motion' on 13/1/2025 was postponed to 24/1/2025 and such action on the part of the respondents has given rise to the chances of a horse trading. It is further submitted that the aforesaid meeting was required to be conducted on 13/1/2025 itself pursuant to the directions issued by a Coordinate Bench of this Court in its order dtd. 10/1/2025 passed in CWP-370-2025.

(3.) In the earlier writ petition also, a similar prayer was made by the petitioner, wherein apprehensions of horse trading were raised by her and for the said reason, the earlier notice was also challenged. However, the learned counsel for the petitioner chose to withdraw the said writ petition, but the Coordinate Bench had issued the following directions in its order dtd. 10/1/2025:-